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[Cites 0, Cited by 0] [Section 381(2)] [Section 381] [Entire Act]

State of Tamilnadu - Subsection

Section 381(2)(b) in The Coimbatore City Municipal Corporation Act, 1981

(b)applications for such licence shall be made by the owner of the place in respect of which the licence is sought not less than forty-five and not more than ninety days before such place is opened as a market.