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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Tamilnadu - Subsection

Section 39(2) in Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978

(2)If any person who, having been convicted under sub-section (1), continues to fail, without reasonable cause or excuse, to file the statement he shall be punishable with fine which may extend to five hundred rupees for every day during which such contravention continues after conviction for the first such contravention.