Section 52(2)(vii) in Jharkhand Agricultural Produce Markets Act, 2000

[Cites 0, Cited by 0] [Section 52(2)] [Section 52] [Entire Act]

State of Jharkhand - Subsection

Section 52(2)(vii) in Jharkhand Agricultural Produce Markets Act, 2000

(vii)[ the management, control and regulation of a Market and the fee which may be levied by the Market Committee, and subject to the provisions of this Act, the recovery and disposal of such fees;] [Substituted by Act 60 of 1982.]

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State of Jharkhand - Subsection

Section 52(2)(vii) in Jharkhand Agricultural Produce Markets Act, 2000