Section 241(2)(a) in The U.P. Municipalities Act, 1916

[Cites 0, Cited by 1] [Section 241(2)] [Section 241] [Entire Act]

State of Uttar Pradesh - Subsection

Section 241(2)(a) in The U.P. Municipalities Act, 1916

(a)refuse a licence for the maintenance of a market or shop lawfully established at the date of such bye-law coming into force, if application be made within six months from such date, except on the ground that the place where the market or shop is established fails to comply with any conditions prescribed by or under this Act; or

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State of Uttar Pradesh - Subsection

Section 241(2)(a) in The U.P. Municipalities Act, 1916