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[Cites 0, Cited by 0] [Section 517D] [Entire Act]

State of Kerala - Subsection

Section 517D(2) in Kerala Municipality Act, 1994

(2)Where such information is not furnished within the time prescribed, the officer responsible for non-supply of the information shall be punishable with a fine of rupees fifty for each day of such delay after the last day for furnishing the information and the fine so realised shall be credited to the fund of the Municipality.