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[Cites 0, Cited by 0] [Section 308(1)] [Section 308] [Entire Act]

State of Jharkhand - Subsection

Section 308(1)(b) in Jharkhand Municipal Act, 2011

(b)from time to time, build and maintain such municipal markets, municipal slaughterhouses and municipal stockyards and such stalls, shops, sheds, pens and other buildings or conveniences for the use of persons carrying on trade or business therein or frequenting such markets, slaughterhouses or stockyards and charge rent, tolls and fees for the right to expose goods for sale in such markets and for the use of shops or stalls standing thereon and may provide and maintain any such markets, buildings or other places, machines, weights, scales and measures for the weighment of goods sold thereon.