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[Cites 0, Cited by 0] [Section 33(2)] [Section 33] [Entire Act]

State of Telangana - Subsection

Section 33(2)(x) in Telangana (Agricultural Produce and Livestock) Markets Act, 1966

(x)the issue by a market committee of licences to commission agents, weighmen, measurers, surveyors and other persons operating in the market the form in which, and the conditions under which such licence shall be issued or renewed, the fees to be charged therefor the suspension or cancellation of such licences and the appeal to be made to the Government against the suspension or cancellation of such licences;