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[Cites 0, Cited by 0] [Section 85(2)] [Section 85] [Entire Act]

State of Tamilnadu - Subsection

Section 85(2)(b) in Tamil Nadu Town and Country Planning Act, 1971

(b)such person shall, without prejudice to the provisions of clause (a), be punishable-
(i)with fine which shall not be less than twenty-five rupees and not more than five hundred rupees; and
(ii)in the case of continuing failure, with fine which shall not be less than five rupees and not more than one hundred rupees for every day during which such failure continues.