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 27] [Entire Act]

Bombay Presidency - Subsection

Section 27(2) in Bombay Merged Territories Miscellaneous Alienations Abolition Act, 1955

(2)If the alienee fails without reasonable, to deliver any such records, he shall on conviction, be punished with fine which may extend to two hundred rupees. In the case of a continuing failure to delivery any such records the alienee shall be punished with an additional fine which may extend to twenty-five rupees for every day during which such failure continues after conviction for the first such failure.