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

Bombay Presidency - Subsection

Section 334(3) in The Bombay Provincial 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.