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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of West Bengal - Subsection

Section 6(4) in The West Bengal Agricultural Lands And Fisheries (Acquisition And Resettlement) Act, 1958.

(4)If any person contravenes any order made under this Act he shall be punishable with imprisonment for a term which may extend to one year, or with fine which may extend to two thousand rupees, or with both.