Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 35(1)] [Section 35] [Entire Act]

State of Gujarat - Subsection

Section 35(1)(d) in The Gujarat Town Planning and Urban Development Act, 1976

(d)in contravention of any modification made in such permission, shall, on conviction, be punished with fine which may extend to [fifty thousand rupees] [Substituted 'five thousand rupees' by Gujarat Act No. 11 of 2014, dated 28.7.2014.], and in the case of a continuing offence with a further fine which may extend to [one thousand rupees] [Substituted 'one hundred rupees' by Gujarat Act No. 11 of 2014, dated 28.7.2014.] for every day during which the offence continues after conviction for the first offence.