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[Cites 0, Cited by 0] [Section 93] [Entire Act]

NCT Delhi - Subsection

Section 93(b) in Delhi Panchayat Raj Act, 1954

(b)such person shall also be liable on conviction before a magistrate to a fine which may extend to ten rupees and in case of continuing breach to a further fine which may extend to one rupees for each day after the date of the first conviction during which the offender is proved to have persisted in the offence.