16. No compensation for [cancellation or suspension] [Substituted for the word 'cancellation' by section 4(a) of the Tamil Nadu Money-Lenders (Amendment) Act, 1982 (Tamil Nadu Act 51 of 1982).] of licence.
- A person whose licence is [cancelled or suspended under section 14] [Substituted for the expression 'cancelled under section 14' by section 4(b), of Tamil Nadu Money-Lenders (Amendment) Act, 1982 (Tamil Nadu Act 51 of 1982).] [or is deemed to have been cancelled under sub-section (2) of section 18-A] [Inserted by section 11 of the Tamil Nadu Money-Lenders (Amendment) Act, 1979 (Tamil Nadu Act 41 of 1979).] shall not be entitled to any compensation in respect of [such cancellation or suspension] [Substituted for the expression 'such cancellation' by section 4(c) of the Tamil Nadu Moneylenders (Amendment) Act, 1982 (Tamil Nadu Act 51 of 1982).] or to the refund of any fee paid in respect of such licence.
