Section 217E(2) in Tamil Nadu District Municipalities Act, 1920
(2)Before cancelling or suspending a licence under sub-section (1), [the State Government or the executive authority, as the case may be] [Substitute by the Tamil Nadu District Municipalities (Second Amendment) Act, 1998 (Tamil Nadu Act 10 of 1998).] shall give the holder of the licence, an opportunity of making his representation.
