(2)The State Government may, at any time, if in their opinion, it is so necessary, cancel any notice calling for tenders for settlement of shops in accordance with the rules framed under this Act or any tender received in pursuance of any such notice or withdraw any shop from settlement for such period as the State Government may consider necessary without assigning any reason therefor and such power of cancellation or withdrawal shall be deemed to have always been vested in the State Government.
