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[Cites 0, Cited by 0] [Section 151(1)] [Section 151] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 151(1)(e) in Arunachal Pradesh Panchayat Raj Act, 1997

(e)to regulate the terms and conditions subject to which a license may be granted for the running of markets by private persons, the fees to be charged there from and other incidental matters;