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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Jharkhand - Subsection

Section 2(28) in Jharkhand Municipal Act, 2011

(28)"Commercial Holding" means any holding or part of a holding which is used for display storage or sale of goods, either wholesale or retail, or a holding which is used for providing any service in lieu of payment. This also includes private educational institution, coaching centres etc. to whom Government does not provide any assistance whatsoever.