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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Chattisgarh - Subsection

Section 54(b) in Chhattisgarh State Rajmarg Adhiniyam, 2003

(b)with further fine which may extend to one thousand rupees for each day after such conviction, during which the offending structure or work is not removed, demolished or cleared and the site not restored to its original condition.