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[Cites 0, Cited by 0] [Section 482] [Entire Act]

State of Jharkhand - Subsection

Section 482(5) in Jharkhand Municipal Act, 2011

(5)Every grantee of any license or permission granted under this Act shall, at all reasonable times while such license or permission, as the case may be, remains in force, if so required by the Municipal Commissioner or the Executive Officer or the other officer by whom it was granted, produce such license or permission, as the case may be.Entry and Inspection