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[Cites 0, Cited by 0] [Section 241(2)] [Section 241] [Entire Act]

State of Uttar Pradesh - Subsection

Section 241(2)(b) in The U.P. Municipalities Act, 1916

(b)cancel, suspend or refuse to review any licence granted under such bye-law for any cause other than the failure of the licensee to comply with the conditions of the licence or with any provision of, or made under this Act.