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[Cites 0, Cited by 0] [Section 257(2)] [Section 257] [Entire Act]

State of Kerala - Subsection

Section 257(2)(c) in Kerala Panchayat Raj Act, 1994

(c)failing to comply with any direction lawfully given to him or any requisition lawfully made upon him under or in pursuance of any of the said provisions, continues to fail on comply with the said direction or requisition shall be punishable for each day after the date of previous conviction during which be continues so to offend, with fine, which may extend to the amount mentioned in that behalf in the fourth column of the said schedule.