Section 365(4) in Chennai City Municipal Corporation Act, 1919
(4)Subject to the special [provisions in Chapters X, X-A and XII regarding buildings, cheris and hutting grounds and private markets] [Substituted for the words 'provisions regarding buildings in Chapter X and private markets in Chapter XII' by section 180(iii) by Act X of 1936.] and subject to such sanction as may be required for the refusal of a licence or permission, [***] [Omitted for the word 'and to such appeal as may be provided in case of refusal' by Act X of 1936.] any licence or permission granted under this Act or any rule or by-law made under it may at any time be suspended or revoked by the commissioner if any of its restrictions, limitations or conditions is evaded or infringed by the grantee, or if the grantee is convicted for a breach of any of the provisions of this Act or of any rule, by-law or regulation made under it in any matter to which such licence or permission relates, or if the grantee has obtained the same by misrepresentation or fraud.
