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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Puducherry - Subsection

Section 52(2) in Puducherry Land Reforms (Fixation of Ceiling on Land) Act, 1973

(2)If any person who, after having been convicted under sub-section (1), continues to refuse or to wilfully fail to furnish the return, he shall be punishable with fine which may extend to fifty rupees for each day after the previous date of conviction during which he continues so to offend.