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[Cites 0, Cited by 2] [Section 421] [Entire Act]

State of West Bengal - Subsection

Section 421(2) in The Calcutta Municipal Corporation Act, 1980

(2)The Municipal Commissioner may at any time cancel or suspend anypermission under sub-section (1), if he is of the opinion that the premises covered by such permission are not kept in conformity with the conditions of such permission or the provisions of any rules or regulations made in this behalf, whether the person is prosecuted under this Act or not.