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[Cites 0, Cited by 0] [Section 402] [Entire Act]

State of Telangana - Subsection

Section 402(2) in Greater Hyderabad Municipal Corporation Act, 1955

(2)[ Whoever contravenes the provisions of subsection (1) shall on conviction, be punishable with imprisonment which may extend to one month or with fine which may extend to five thousand rupees or with both.