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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Gujarat - Subsection

Section 72(b) in The Gujarat Rural Housing Board Act, 1972

(b)removes any marks set up for the purpose of indicating any level or direction necessary to the execution of works authorised under this Act, he shall, on conviction, be punished with imprisonment for a term which may extend to three months or with fine which may extend to five hundred rupees or with both.