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State of West Bengal - Section

Section 162 in The West Bengal Panchayat Act, 1973

162. Power of Zilla Parishad to grant licence for fair or mela.

- A Zilla Parishad may require the owner or the lessee of a fair or mela or an owner or a lessee of land intending to hold a fair or mela thereon to obtain a licence in this behalf from the Zilla Parishad on such terms and conditions as may be prescribed and on payment of a fee for such licence.