Section 343T in Andhra Pradesh Municipalities Act, 1965
343T. Penalty for offences not otherwise providedfor.
- Whoever does any act in contravention of any of the provisions of this Act, or of any rule, notification or order made, issued or passed, thereunder and not otherwise provided for in this Act shall, on conviction be punished with imprisonment which may extend to two years or with fine which may extend to two thousand rupees or with both.[Chapter IV] [Inserted by Act No. 28 of 2005, dated 25.10.2005.] Miscellaneous Election Matters
