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[Cites 0, Cited by 0] [Section 399] [Entire Act]

State of Nagaland - Subsection

Section 399(1) in Nagaland Municipal Act, 2001

(1)The Chief Officer of a Municipality may, with the prior approval of the Municipality, grant to any person a municipal licence to establish or keep open a private market on payment of such fees, as may be determined by the Municipality by regulations and may specify such conditions consistent with this Act, as he may deem fit.