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[Cites 0, Cited by 0] [Section 217E(1)] [Section 217E] [Entire Act]

State of Tamilnadu - Subsection

Section 217E(1)(b) in Tamil Nadu District Municipalities Act, 1920

(b)the holder of the licence has contravened any of the provisions of this Act and in particular the provisions of this Chapter or any rules made thereunder or any of the terms and conditions subject to which the licence was granted.