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[Cites 0, Cited by 0] [Section 471(1)] [Section 471] [Entire Act]

State of Tamilnadu - Subsection

Section 471(1)(c) in The Madurai City Municipal Corporation Act, 1971

(c)if no penalty has been specially provided in this Act for so doing such act the person so doing it shall be liable on conviction before a Magistrate to a, fine not exceeding one hundred rupees for every such offence.