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[Cites 0, Cited by 0] [Section 289(2)] [Section 289] [Entire Act]

State of Telangana - Subsection

Section 289(2)(c) in Telangana Panchayat Raj Act, 2018

(c)failing to comply with any directions lawfully given to him or any requisition lawfully made upon him under or in pursuance of any of the said provisions, continues to contravene the said provisions or the said rules or order or continues to fail to comply with the said direction or requisition shall be punishable for each day after the previous date of conviction during which he continues to do so with fine which may extend to the amount mentioned in that behalf in the fourth column of the said Schedule.