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[Cites 0, Cited by 0] [Section 19A] [Entire Act]

State of Jharkhand - Subsection

Section 19A(2) in The Chota Nagpur Encumbered Estates Act, 1876

(2)Any person who disobeys any order made by the Commissioner under subsection (1) shall be liable, by order of the Deputy Commissioner, to a fine not exceeding five hundred rupees:Provided that the Deputy Commissioner shall, before passing such order, hear any explanation or objection that may be made by such person.]