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[Cites 0, Cited by 0] [Section 90] [Entire Act]

State of Assam - Subsection

Section 90(3) in Guwahati Metropolitan Development Authority Act, 1985

(3)If after the expiry of eight days from the date of the Magistrate’s order, the occupier continues to refuse to allow the owner to execute such work, the occupier shall be liable, upon conviction to a fine which may extend to rupees two hundred fifty for every day during which he has so continued to refuse.