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[Cites 0, Cited by 0] [Section 171(2)] [Section 171] [Entire Act]

State of Gujarat - Subsection

Section 171(2)(b) in The Gujarat Municipalities Act, 1963

(b)Any person who constructs or reconstructs any building in contravention of clause (a) shall, on conviction, be punished with fine which may extend to one hundred rupees.