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[Cites 0, Cited by 0] [Section 166] [Entire Act]

State of Tripura - Subsection

Section 166(4) in Tripura Municipal Act, 1994

(4)Any person who acts in contravention of the provisions of this section shall, on conviction , be punished with a fine which may extend to two thousand rupees and, in the case of continuing offence, with further fine which may extend to one hundred rupees for every day during which all expenses that the Municipality may in removing or otherwise dealing with the unauthorised construction or encroachment incurs.