Section 48 in Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961
48. Penalty for contravention of the direction of the authorized officer.
- If the trustee of any public trust contravenes any direction of the authorized officer under clause (b) of section 12, or clause (b) of sub-section (2) of section 13 or sub-section (1) or sub-section (2) of section 14, [or sub-section (1) of section 14-A] [This expression was inserted by section 7 of the Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Amendment Act, 1972 (Tamil Nadu Act 15 of 1973).], he shall be punishable with fine which may extend to one thousand rupees.
