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[Cites 0, Cited by 4] [Section 339] [Entire Act]

State of Tamilnadu - Subsection

Section 339(3) in Tamil Nadu District Municipalities Act, 1920

(3)if no penalty has been specially provided in this Act for failure to comply with such notice, the said person shall be liable on conviction before a magistrate to a fine not exceeding fifty rupees for every such offence.