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[Cites 0, Cited by 0] [Section 323] [Entire Act]

State of Haryana - Subsection

Section 323(3) in Haryana Municipal Corporation Act, 1994

(3)The Commissioner may, with the previous approval of the Corporation and for reasons to be recorded, suspend a licence in respect of a private market for such period as he thinks fit or cancel such licence:Provided that no such licence shall be cancelled without giving an opportunity to the licensee of being heard.