Section 348(6) in The City of Nagpur Corporation Act, 1948
(6)When any such licence or written permission is suspended or revoked, or when the period for which the same was granted has expired, the grantee shall, for all purposes of this Act or of any rule or by-law made thereunder, be deemed to be without a licence or written permission until such time (whether within the said period or otherwise) as the authority granting the same may see fit to cancel the order suspending or revoking the licence or written permission or until the licence or written permission is renewed, as the case may be.
