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[Cites 0, Cited by 0] [Section 222(2)] [Section 222] [Entire Act]

State of Kerala - Subsection

Section 222(2)(a) in Kerala Panchayat Raj Act, 1994

(a)grant the licence applied for, subject to such conditions as it may think fit as to supervision and inspection, sanitation and water supply, weights and measures to be used, rents and fees to be charged and such other matters as may be prescribed.