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[Cites 0, Cited by 0] [Section 224] [Entire Act]

State of Gujarat - Subsection

Section 224(2) in The Gujarat Municipalities Act, 1963

(2)The executive committee may grant such licence subject to such conditions as it may deem fit and may at any time withdraw such licence on giving one month's notice to the licensee:Provided that where the licensee has contravened any of the conditions of the licence, the licence may be withdrawn without any further notice.