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[Cites 0, Cited by 0] [Section 403(2)] [Section 403] [Entire Act]

State of Maharashtra - Subsection

Section 403(2)(d) in The Mumbai Municipal Corporation Act, 1888

(d)the Commissioner shall not refuse, cancel or suspend any licence for keeping open a private market for any cause other than the failure of the owner thereof to comply with some provision of this Act, or with some regulation framed under section 406 or with some by-law made under this Act, at the time in force and shall not cancel or suspend any such licence without the approval of [the Standing Committee] [These words were substituted for the words 'the Mayor-in-Council' by Maharashtra 27 of 1999, Section 161, (w.e.f. 23-4-1999).];
(dd)[ the Commissioner may with the previous approval of [the Standing Committee] [Clause (dd) was inserted by Bombay 32 of 1935, Section 12.] cancel or suspend, any licence for failure of the owner of a private market to give in accordance with the conditions of his licence a written receipt for any stallage, rent, fee or other payment received by him or his agent from any person for the occupation or use of any stall, shop, standing, shed, pen or other place therein];