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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Maharashtra - Subsection

Section 35(5) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(5)Any person who contravenes any order made under this section shall, on conviction, be punished with imprisonrrint for a term which may extend to one year, or with fine, or with both.