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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Himachal Pradesh - Subsection

Section 64(6) in Himachal Pradesh Waqf Rules, 2016

(6)Whosoever, being a public servant, fails in his lawful duty to prevent or remove encroachment shall, on conviction be punishable with fine which may extend to fifteen thousand rupees for each of such offence.