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State of Tamilnadu - Section

Section 45 in The Tamil Nadu Ancient and Historical Monuments and Archaeological Sites and Remains Rules, 1971

45. Cancellation of licence.

- The Director may, by order, cancel a licence granted under rule 44, if he is satisfied that any of the conditions laid down therein has been violated:Provided that no licence shall be cancelled unless the licensee has been given an opportunity to make his representations.