Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(2) in The M.P. Jan Shiksha Adhiniyam, 2002

(2)Any person violating the provisions of sub-section (1) may be punished with fine which may extend to one thousand rupees. The fine may be imposed by the Gram Sabha or local body after giving the person concerned an opportunity of being heard. The fine so imposed shall be recovered as an arrear of land revenue.