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[Cites 0, Cited by 0] [Section 308(3)] [Section 308] [Entire Act]

State of Jharkhand - Subsection

Section 308(3)(b) in Jharkhand Municipal Act, 2011

(b)refuse permission for the use of any shop or stall without payment of any compensation for such cancellation or refusal, if the person who has been granted that right -
(i)keeps closed his shop or stall for any period exceeding a fortnight without sending a previous notice to the Municipal Commissioner or the Executive Officer, or
(ii)fails to supply to the public the articles ordinarily kept for sale thereon at such times as may from time to time be fixed by the Municipal Commissioner or the Executive Officer.