Section 298 in Maharashtra Land Revenue Code, 1966
298. Penalty for neglect to give notice.
- Every person neglecting to give the notice required by the two last preceding Sections within the time therein specified, shall be liable at the discretion of the Collector to a fine not exceeding [ten rupees or such amount as may be prescribed, whichever is higher] [Substituted 'ten rupees' by Maharashtra Act No. 21 of 2017, dated 18.1.2017.] in case of holding paying less than one rupee as land revenue, and in no other exceeding rupees [one hundred or such amount as may be prescribed, whichever is higher.] [Substituted 'one hundred' by Maharashtra Act No. 21 of 2017, dated 18.1.2017.]
