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[Cites 0, Cited by 0] [Section 320] [Entire Act]

State of Jharkhand - Subsection

Section 320(d) in Jharkhand Municipal Act, 2011

(d)subject to such terms and conditions as the municipality may think fit, to impose, subsidize by such means as they may consider proper or guarantee the payment from the funds at their disposal of such sums as they may think fit, by way of interest on the capital expended, on the establishment, extension, maintenance, equipment or furnishing of privately-owned grazing grounds or private dairies either within or outside the municipality,