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[Cites 0, Cited by 0] [Section 190] [Entire Act]

State of Gujarat - Subsection

Section 190(3) in Gujarat Panchayats Act, 1961

(3)If the Mamlatdar or Mahalkari is satisfied that the order issued by him under subsection (1) is contravened by any owner or keeper of cattle, he may impose a fine not exceeding five thousand rupees. Any fine so imposed may on failure of such owner or keeper to pay the same within the specified time, be recovered by sale of all or any of the cattle ordered to be removed under sub-section (1).