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State of Karnataka - Section

Section 69 in Karnataka Panchayat Raj Act, 1993

69. Licensing of shops.

- No place within the jurisdiction of a Grama Panchayat shall be used as a shop whether permanently or temporarily, other than a shop referred to in section 68 and 69 except under a licence granted or renewed by the Grama Panchayat and except in accordance with the conditions specified therein.