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[Cites 0, Cited by 0] [Section 324(2)] [Section 324] [Entire Act]

State of Karnataka - Subsection

Section 324(2)(c) in Karnataka Municipalities Act, 1964

(c)with fine which may extend to ten rupees for every day during which the contravention continues, after receipt of a notice from the municipal council or a municipal officer duly authorised in this behalf, by the person contravening the bye-law requiring such person to discontinue such contravention.