Section 397(3)(a) in The Maharashtra Municipal Corporations Act, 1949

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State of Maharashtra - Subsection

Section 397(3)(a) in The Maharashtra Municipal Corporations Act, 1949

(a)for restoration of the foundation, plinth, floor or structural members or load bearing wall, thereby endangering the life and property of any person occupying, resorting to or passing by such building or any other building or place in the neighbourhood thereof, be punished with imprisonment for a term which shall not be less than three months but which may extend up to three years and with a fine which shall not be less than ten thousand rupees but which may extend to fifty thousand rupees; and where the contravention is a continuing one, with a further fine which may extend to one thousand rupees for each day during which such contravention continues after conviction for the first such contravention; or

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State of Maharashtra - Subsection

Section 397(3)(a) in The Maharashtra Municipal Corporations Act, 1949