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 366] [Entire Act]

State of Chattisgarh - Subsection

Section 366(3) in The Chhattisgarh Municipal Corporation Act, 1956

(3)Except when it is otherwise expressly provided in this Act or in any rule or bye-law made thereunder, a fee for every such licence or written permission may be charged at such rate as may be fixed by the Corporation and such lee shall be payable by the person to whom the licence is granted.