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[Cites 0, Cited by 0] [Section 233] [Entire Act]

State of Uttar Pradesh - Subsection

Section 233(4) in U.P. Revenue Code, 2006

(4)It shall be lawful for the State Government in making rules under this section, to prescribe that any person committing a breach of the same shall in addition to any other consequences that would ensue from such breach, be punishable with such fine not exceeding one thousand rupees as the officer or authority specified for the purpose may deem fit to impose.