Section 11(2) in Tamil Nadu Money-Lenders Act, 1957
(2)If a money-lender is convicted of an offence [under section 10-A or under this section] [Substituted for the expression 'under sub-section (1)' by section 7(iii), of the Tamil Nadu Money-Lenders (Amendment) Act, 1979 (Tamil Nadu Act 41 of 1979).], the Court convicting him may cancel his licence as a money-lender.
