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[Cites 0, Cited by 0] [Section 464] [Entire Act]

State of Jharkhand - Subsection

Section 464(2) in Jharkhand Municipal Act, 2011

(2)The Municipal Commissioner or the Executive Officer may, by order, and subject to such conditions as to supervision and inspection as he may think fit to impose, grant a license or may, by order and for reasons to be recorded in writing, refuse to grant a license.