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[Cites 0, Cited by 0] [Section 339D] [Entire Act]

State of Chattisgarh - Subsection

Section 339D(e) in The Chhattisgarh Municipalities Act, 1961

(e)illegality influences the officers aforesaid in granting such sanction or in omitting to make a report of such illegal diversion of land, shall be punishable with imprisonment which may extend to three years or with a minimum fine of rupees ten thousand which may extend to rupees fifty thousand or with both: