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State of Odisha - Section

Section 613 in The Orissa Municipal Corporation Act, 2003

613. Cancellation or suspension of the licence.

- The Commissioner may, for reasons to be recorded in writing, cancel or suspend the licence when he has reason to believe that -
(a)the licence has been fraudulently obtained; or
(b)that enclosed place or building has been used for purposes other than that for which the licence was granted.