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[Cites 0, Cited by 0] [Section 215(5)] [Section 215] [Entire Act]

State of Gujarat - Subsection

Section 215(5)(b) in The Gujarat Municipalities Act, 1963

(b)obstructs any officer of the municipality or other person acting under the authority of the municipality in carrying out executively any such order, such person shall, be punished with fine which may extend to one thousand rupees.