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[Cites 0, Cited by 0] [Section 468] [Entire Act]

Bombay Presidency - Subsection

Section 468(b) in The Bombay Provincial Municipal Corporations Act, 1949

(b)be punished with fine which may extend to twenty rupees for every day, during which the breach continues, after receipt of written notice from the Commissioner or any municipal officer duly authorised in that behalf to discontinue the breach;