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[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Jharkhand - Subsection

Section 8(3)(a) in Jharkhand Tourism Development and Registration Act, 2015

(a)be responsible for planning, development and maintenance of the tourist place/zone amenities thereto and allotment of land, execution of lease, rent, charges and matters connected thereto.