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State of Madhya Pradesh - Section

Section 17D in The M.P. Panchayat Nirvachan Niyam, 1995

17D. Penalty for contravention of any order regarding.

- If any person contravenes any order made under Rule 17-A he shall, on conviction, be punished with imprisonment for a term which may extend to three months or with line which may extend to rupees five hundred or with both.]