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[Cites 0, Cited by 0] [Section 115] [Entire Act]

State of Rajasthan - Subsection

Section 115(2) in Rajasthan Municipalities Act, 2009

(2)If any person fails to give the notice required by sub-Section (1), the Municipality may impose upon him such penalty not exceeding five hundred rupees or ten times the amount of the tax payable on the said building or enlargement for period of three months, whichever is greater, as the Municipality may think fit.