Section 56(1)(d) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993

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State of Madhya Pradesh - Subsection

Section 56(1)(d) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993

(d)by unauthorizedly cultivating any grazing or other land, may be punished with fine, which may extend to [one thousand, rupees] [Substituted by M.P. Act No. 26 of 1994 (w.e.f. 30-5-1994).] and in case of continuing offense with further fine which may extend to [twenty rupees] [Substituted by M.P. Act No. 26 of 1994 (w.e.f. 30-5-1994).] for every day during which such encroachment, obstructions or projection continues after the date of first conviction for such offense.

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State of Madhya Pradesh - Subsection

Section 56(1)(d) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993