50. Penalty for contravention of any order regarding requisition.
- If any person contravenes any order made under section 44 or section 46, he shall on conviction, be punished with imprisonment for a term which may extend to one year or with fine, or with both.Chapter-IV Provisions Relating to Presiding Officers of Panchayats and Members of PanchayatsPart-I Village Panchayats
