Section 360(4)(c) in The Coimbatore City Municipal Corporation Act, 1981

[Cites 0, Cited by 0] [Section 360(4)] [Section 360] [Entire Act]

State of Tamilnadu - Subsection

Section 360(4)(c) in The Coimbatore City Municipal Corporation Act, 1981

(c)If the Commissioner is satisfied either on a reference made to him in this behalf or otherwise that-

(i)a licence 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 conditions subject to which the licence has been granted or has contravened any of the provisions of this Act or the rules made thereunder,

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State of Tamilnadu - Subsection

Section 360(4)(c) in The Coimbatore City Municipal Corporation Act, 1981