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[Cites 0, Cited by 0] [Section 29(1)] [Section 29] [Entire Act]

NCT Delhi - Subsection

Section 29(1)(b) in The Delhi Development Authority Act, 1957

(b)with simple imprisonment which may extend to six months, or with fine which may extend to five thousand rupees, or with both, in any case, other than those referred to in clause (a).] [Substituted by Act 38 of 1984, section 3 w.e.f., 15·3.1985.]