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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Rajasthan - Subsection

Section 86(a) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

(a)in the case of a first contravention:
(i)where a tree has been removed, with fine which may extend to one hundred rupees for each tree that has been removed; and
(ii)in other case, with fine which may extend to one hundred rupees; and