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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Telangana - Subsection

Section 44(3) in Telangana Town-Planning Act, 1920

(3)[ In making any rule. the [State Government] [Sub-section (3) substituted by Madras Act II of 1930.] may provide that a breach thereof shall be punishable with fine which may extend to one hundred rupees.]