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State of Telangana - Section

Section 100 in Telangana Panchayat Raj Act, 2018

100. Fee for license.

- When a license granted under section 99 permits the levy of any fees of the nature specified in sub-section (2) of section 98 a fee not exceeding fifteen percent of the gross income of the owner from the market in the preceding year, shall be charged by the Gram Panchayat for such license.