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[Cites 0, Cited by 0] [Section 334] [Entire Act]

State of Maharashtra - Subsection

Section 334(3) in The Maharashtra Municipal Corporations Act, 1949

(3)If it appears to the Commissioner that in any such case the owner or lessee is acting in collusion with a servant or agent convicted as aforesaid, who fails to comply with a requisition under sub-section (2), the Commissioner may, if he thinks fit, cancel the licence of such owner or lessee in respect of such premises.