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[Cites 0, Cited by 0] [Section 245(2)] [Section 245] [Entire Act]

State of Tamilnadu - Subsection

Section 245(2)(c) in Tamil Nadu Panchayats Act, 1994

(c)failing to comply with any direction lawfully given to him or any requisition lawfully made upon him under or in pursuance of any of the said provisions, continues to contravene the said provision or the said rule or order, or continues to fail to comply with the said direction or requisition, shall be punishable for each day after the previous date of conviction during which he continues so to offend, with fine which may extend to the amount mentioned in that behalf in the fourth column of the said Schedule.