Section 259(4) in The Madurai City Municipal Corporation Act, 1971
(4)On the expiry of any period for which a licence has been granted under this section or after due communication of an order of suspension or ' revocation of such licence, the Commissioner, may, without notice, cause any projection or construction put up under sub-section (1) or sub-section (2) to be removed, and the cost of so doing shall be recoverable in the manner provided in section 479 from the person to whom the licence was granted.
