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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Jharkhand - Subsection

Section 45(1) in Jharkhand Tourism Development and Registration Act, 2015

(1)Whenever a tourism unit for which a certificate of registration is held by a person devolves by inheritance or otherwise upon any other person or undergoes a change in respect of any particular entered in the register under this Act, such person shall, within thirty days of the date of such devolution or change, notify in writing the fact to the prescribed authority.