Section 11 in The Abolition Of Jagirs And Land Reforms Act, 1953 (Bhopal)
11. Penalty.
- Any dealer, who contravenes the provisions of Section 8 or Section 10 for commits a breach of any of the conditions of a licence granted under this Act, shall be punishable with imprisonment which may extend to six months, or with fine which may extend to one thousand rupees, or with both.
