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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Haryana - Subsection

Section 24(4) in Haryana Panchayati Raj Act, 1994

(4)Any person whoever contravenes any provision contained in sub-section (3) shall be punishable with a fine which may extend to one thousand rupees and in addition to this an expenditure incurred by the Gram Panchayat in restoring the street or pavement to its original state, shall also be recoverable from him.]