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[Cites 0, Cited by 0] [Section 279] [Entire Act]

State of West Bengal - Subsection

Section 279(3) in West Bengal Municipal Act, 1993

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