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[Cites 0, Cited by 0] [Section 31(1)] [Section 31] [Entire Act]

State of Rajasthan - Subsection

Section 31(1)(d) in The Jaipur Development Authority Act, 1982

(d)in contravention of any permission which has been duly modified; shall, on conviction, be punished with fine which may extend to five thousand rupees, and in the case of a continuing offence with a further fine which may extend to one hundred rupees for every day during which the offence continues after conviction for the first commission of the offence.