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State of Maharashtra - Section

Section 25 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

25. Penalty for contravention of any order regarding requisition.

- If any person contravenes any order made under section 19 or section 21, he shall, on conviction, be punished with imprisonment for a term which may extend to one year or with fine, or with both.