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State of Odisha - Section

Section 333 in Orissa Municipal Act, 1950

333. Cancellation or suspension of licence.

- The Executive Officer may, for reasons recorded, cancel or suspend the licence when he has reason to believe that -
(a)the licence has been fraudulently obtained;
(b)that enclosed place or building has been used for other purposes of public resort or entertainment than that for which the licence was granted.