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

State of Chattisgarh - Subsection

Section 339I(2) in The Chhattisgarh Municipalities Act, 1961

(2)Failure to comply with the requirement under sub-section (1) shall render the colonizer liable for fine which shall be computed at the rate of Rs. 1000/- for every day of default, subject to a minimum fine Rs. 25,000/-.