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[Cites 0, Cited by 0] [Section 171] [Entire Act]

State of Jharkhand - Subsection

Section 171(2) in Jharkhand Municipal Act, 2011

(2)The Municipal Commissioner or the Executive Officer shall not grant such permission, if -
(a)a license for the use of the particular site for the purpose of advertisement has not been taken, or
(b)the advertisement contravenes any provisions of this Act or the rules or the regulations made thereunder, or
(c)the tax, if any, due in respect of the advertisement has not been paid.