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[Cites 0, Cited by 0] [Section 344] [Entire Act]

State of Bihar - Subsection

Section 344(1) in The Bihar Municipal Act, 2007

(1)The Chief Municipal Officer may, with the prior approval of the Municipality, grant to any person a licence to establish or keep open a private market on payment of such fees as may be determined by the Municipality by Regulations, and may specify such conditions consistent with this Act as he may deem fit.