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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Karnataka - Subsection

Section 12(1) in The Karnataka Public Premises (Eviction Of Unauthorised Occupants) Act, 1974

(1)If any person who has been evicted from any public premises under this Act again occupies the premises without authority for such occupation, he shall be punishable with imprisonment for a term which may extend to one year or with fine which may extend to one thousand rupees or with both.