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[Cites 0, Cited by 2] [Section 21] [Entire Act]

State of Maharashtra - Subsection

Section 21(4) in The Maharashtra Project Affected Persons Rehabilitation Act, 1999

(4)If any person refuses or fails to comply with the order of the collector in accordance with sub-section (3) above, he shall be liable to fine up to rupees one thousand per day till he removes obstruction.