Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 287(5)] [Section 287] [Entire Act]

State of Tamilnadu - Subsection

Section 287(5)(c) in Chennai City Municipal Corporation Act, 1919

(c)If the commissioner is satisfied either on a reference made to him in this behalf or otherwise that-
(i)a license granted under clause (a) has been obtained by misrepresentation as to an essential fact, or
(ii)the holder of a licence has, without reasonable cause, failed to comply with the conditions subject to which the licence has been granted or has contravened any of the provisions of this Act or the rules made thereunder, then, without prejudice to any other penalty to which the holder of the licence may be liable under this Act, the commissioner may, after giving the holder of the licence an opportunity of showing cause, revoke or suspend the licence.