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[Cites 0, Cited by 0] [Section 461] [Entire Act]

State of Jharkhand - Subsection

Section 461(3) in Jharkhand Municipal Act, 2011

(3)The Municipal Commissioner or the Executive Officer may, with the prior approval of the municipality and for reasons to be recorded in writing, by order, suspend a license in respect of a private market for such period as he thinks fit or cancel such license.