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[Cites 0, Cited by 0] [Section 330] [Entire Act]

State of Karnataka - Subsection

Section 330(b) in Karnataka Municipalities Act, 1964

(b)he may, subject to the provisions aforesaid, suspend, withhold or withdraw any licence in any case in which he is empowered as aforesaid to grant or give a licence, and in which the municipal council may under the provisions aforesaid suspend, withhold or withdraw such licence;