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[Cites 0, Cited by 0] [Section 308] [Entire Act]

State of Jharkhand - Subsection

Section 308(2) in Jharkhand Municipal Act, 2011

(2)The Municipal Commissioner or the Executive Officer, with the approval of the Standing Committee, may collect such rents, tolls and fees either through the staff of the municipality of farm out such rents, tolls and fees on such terms and subject to such conditions as he may think fit.