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[Cites 0, Cited by 0] [Section 109] [Entire Act]

State of Madhya Pradesh - Subsection

Section 109(4) in The M.P. Land Revenue Code, 1959

(4)Any person neglecting to make the report required by sub-section (1) or furnish the information or produce the documents required by sub-section (3) within the period specified therein shall be liable, at the discretion of the Tahsildar, to a penalty not exceeding five thousand rupees.