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[Cites 0, Cited by 0] [Section 106(9)] [Section 106] [Entire Act]

State of Uttarakhand - Subsection

Section 106(9)(e) in Uttarakhand Panchayati Raj Act, 2016

(e)prescribing the conditions subject to which, and the circumstances in which, and the areas or locality in respect of which, licences for the purposes of sub-head (D) may be granted, refused, suspended or withdrawn, and fixing the fees payable for such licences, and prohibiting the establishment of business places, mentioned in sub-head (D) in default of licence granted by the Zila Panchayat or otherwise than in accordance with the conditions of a licence so granted