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[Cites 0, Cited by 17] [Section 4] [Entire Act]

State of Karnataka - Subsection

Section 4(3) in Karnataka Land Grabbing Prohibition Act, 2011

(3)Whoever contravenes the provisions of sub-section (1) or sub-section (2) shall on conviction, be punished with imprisonment for a term which shall not be less than one year but which may extend to three years, and with fine which may extend to twenty five thousand rupees.