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[Cites 0, Cited by 0] [Section 172] [Entire Act]

State of Jharkhand - Subsection

Section 172(3) in Jharkhand Municipal Act, 2011

(3)The Municipal Commissioner or the Executive Officer shall, after making such inspection as may be necessary and within thirty days of the receipt of the application, grant or renew a license, as the case may be, on payment of such fee as may be determined by regulations, or refuse or cancel a license, as the case may be.