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[Cites 0, Cited by 1] [Section 290] [Entire Act]

State of Odisha - Subsection

Section 290(7) in Orissa Municipal Act, 1950

(7)The Municipality may, subject to a maximum to be fixed by the State Government, levy a fee in respect of any such licence and the renewal thereof and may impose such conditions and restrictions upon the grant of such licence as it may think necessary.