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[Cites 0, Cited by 0] [Section 377] [Entire Act]

State of Tamilnadu - Subsection

Section 377(4) in The Madurai City Municipal Corporation Act, 1971

(4)The council may fix the fee to be collected for each such licence and the Commissioner shall grant such licence after the fee due therefor has been paid.Markets, Butchers Shop, etc.