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[Cites 0, Cited by 0] [Section 455] [Entire Act]

State of Punjab - Subsection

Section 455(3) in The Punjab Municipal Act, 1999

(3)If it appears to the Chief Officer that in any such case the owner or the lessee is acting in collusion with a tenant or an agent, convicted as aforesaid who fails to comply with any requisition under sub-section (2), the Chief Officer may, if he thinks fit cancel the licence of such owner or lessee in respect of such premises.