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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Himachal Pradesh - Subsection

Section 53(3) in The Himachal Pradesh Housing and Urban Development Authority Act, 2004

(3)Whoever contravenes a bye-law made under section 52 of this Act shall, on conviction be punishable with imprisonment for a term which may extend to six months or with fine which may extend to one thousand rupees, or with both.