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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Assam - Subsection

Section 54(3) in Assam Town and Country Planning Act, 1959

(3)If after the expiry of eight days from the date of the Magistrate's order, the occupier continues to refuse to allow the owner to execute such work, the occupier shall be liable, upon conviction, to a fine which may extend to Rs.30 for every day during which he has so continued to refuse.