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[Cites 0, Cited by 0] [Section 172(2)] [Section 172] [Entire Act]

State of Jharkhand - Subsection

Section 172(2)(c) in Jharkhand Municipal Act, 2011

(c)whose license for use of any site is about to expire, Within ninety days from the date of such commencement, shall apply for a license or renewal of license, as the case may be, to the Municipal Commissioner or the Executive Officer in such form as may be specified by the municipality.