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[Cites 0, Cited by 3] [Entire Act]

State of Gujarat - Section

Section 30 in The Gujarat Municipalities Act, 1963

30. Penalty for contravention of any order regarding requisitioning.

- If any person contravenes any order made under section 25 or section 27 he shall, on conviction, be punished with imprisonment for a term which may extend to one year or with fine which may extend to one thousand rupees or with both.