Section 210 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
210. Suspension or cancellation of Licence.
- A licence under section 205 shall, unless it otherwise directs, remain in force for the financial year during which it has been granted, but it may at any time be suspended or cancelled by the Zilla Parishad for breach of any of its conditions or levy of any unauthorised fees.
