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[Cites 0, Cited by 0] [Section 75] [Entire Act]

Union of India - Subsection

Section 75(2) in The Manipur Municipalities Act,1994.

(2)With the previous sanction of the State Government a municipality may, from time to time, charge a fee in respect (if the issue and renewal of any licence which may be granted by the municipality under this Act and in respect of which no fee is leviable under sub-section (1).