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[Cites 0, Cited by 0] [Section 425] [Entire Act]

State of Uttar Pradesh - Subsection

Section 425(3) in Uttar Pradesh Municipal Corporation Act, 1959

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