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[Cites 0, Cited by 0] [Section 99] [Entire Act]

State of Telangana - Subsection

Section 99(2) in Telangana Panchayat Raj Act, 2018

(2)Application for such license shall be made by the owner of the place in respect of which the license is sought not less than thirty and not more than ninety days before such place is opened as a market, or the commencement of the year for which the license is sought to be renewed, as the case may be.