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State of Haryana - Section

Section 27 in Haryana Panchayati Raj Act, 1994

27. Penalty for disobedience of a special or general order of Gram Panchayat.

- Any person who disobeys an order passed under sections 24 and 25 by the Gram Panchayat, shall be liable to a penalty which may extend to one hundred rupees and if the breach is continuous with a further penalty which may extend to ten rupees for everyday after the first during which the breach continues:Provided that the penalty for recurring breach shall not exceed the sum of one thousand rupees.