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[Cites 0, Cited by 0] [Section 91C] [Entire Act]

State of Rajasthan - Subsection

Section 91C(4) in The Rajasthan Urban Improvement Act, 1959

(4)Any person failing to comply with an order under sub-section (1) shall be punishable with fine which may extend to two hundred rupees for every day during which the non-compliance continues after the service of the order.