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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Tripura - Subsection

Section 47(3) in Tripura Panchayats Act, 1993

(3)If the person to whom a direction has been issued under subsection (2) fails to comply with the direction, he shall without prejudice to any other legal remedy against him, be punishable, on conviction by a Magistrate of competent jurisdiction, with imprisonment for a term which may extend to six months or to one thousand rupees or with both.