Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 482] [Entire Act]

State of Jharkhand - Subsection

Section 482(2) in Jharkhand Municipal Act, 2011

(2)Except as otherwise provided in this Act or the rules or the regulations made thereunder, for every such license or permission, a fee may be charged at such rate as may, from time to time, be fixed by the municipality, and such fee shall be payable by the person to whom the license or the permission is granted.