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State of Jharkhand - Section

Section 456 in Jharkhand Municipal Act, 2011

456. Power to grant license for fairs and melas.

- The Municipal Commissioner or the Executive Officer may require the owner or lessee of a fair or mela or exhibition or entertainment to produce consent letter from the owner or lessee of the land on which such fair or mela or exhibition or entertainment is held before granting license in that behalf. The license shall be granted by the Municipal Commissioner or the Executive Officer on such terms and conditions and on payment of such fee as may be determined by the municipality.