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[Cites 0, Cited by 0] [Section 462] [Entire Act]

State of Jharkhand - Subsection

Section 462(2) in Jharkhand Municipal Act, 2011

(2)When the Municipal Commissioner or the Executive Officer, has refused, cancelled or suspended any license to keep a private market, he shall cause a notice thereof in Hindi language to be conspicuously exhibited near the building or place where such market is or was to be held.