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[Cites 0, Cited by 0] [Section 221(3)] [Section 221] [Entire Act]

State of Himachal Pradesh - Subsection

Section 221(3)(iii) in The Himachal Pradesh Municipal Corporation Act, 1994

(iii)No offence or breach of the provisions of sub-section (1) shall be compounded by any authority empowered to compound, without providing for forfeiture of the tree, fuel or timber in favour of the concerned municipality.