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[Cites 0, Cited by 2] [Section 195A] [Entire Act]

State of Punjab - Subsection

Section 195A(2) in Punjab Municipal Act, 1911

(2)Any person failing to comply with the terms of such notice shall be punishable with a fine which may extend to one thousand rupees and when the non-compliance is a continuing one, with a further fine which may extend to fifty rupees for every day after the first during which the non-compliance continues.