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[Cites 0, Cited by 0] [Section 461(1)] [Section 461] [Entire Act]

State of Karnataka - Subsection

Section 461(1)(c) in Karnataka Municipal Corporations Act, 1976

(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 by a magistrate to a fine not exceeding fifty rupees for every such offence.