Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 218] [Entire Act]

State of Maharashtra - Subsection

Section 218(1) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(1)No person shall continue to keep open in any local area a private cart stand lawfully established at the commencement of the provisions aforesaid in that local area or open a new cart stand unless he annually obtains from the Chief Executive Officer a licence to do so.