44A. [ Bar to right of renewal and to compensation. [Section 44A inserted by section 16 of the Bengal Excise (Amendment) Act, 1914 (Bengal Act No. 7 of 1914).]
- No person to whom a license [or permit] has been granted under this Act shall have any claim to the [renewal thereof] [Inserted by section 29(2), ibid.], or, save as provided in section 43, any claim to compensation on the determination thereof.]
