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[Cites 0, Cited by 0] [Section 61D] [Entire Act]

State of Madhya Pradesh - Subsection

Section 61D(5) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993

(5)Whoever commits an offense of illegal construction shall be punished with simple imprisonment which may extend to six months or with a minimum fine of one thousand rupees or with both.