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State of Karnataka - Section

Section 23 in The Karnataka Tank Conservation and Development Authority Act, 2014

23. Penalty for contravention of section 12.

- Whoever contravenes the provisions of section 12 shall be punishable with imprisonment for a term which shall not be less than six months but which may extend to two years and with a fine of not less than ten thousand rupees but which may extend to rupees twenty thousand.