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[Cites 0, Cited by 0] [Section 52(2)] [Section 52] [Entire Act]

State of Jharkhand - Subsection

Section 52(2)(xii) in Jharkhand Agricultural Produce Markets Act, 2000

(xii)the preparation of the plans and the estimates of works proposed to be constructed partly or wholly at the expense of the Market Committee and the grant of sanction to such plans and estimates;