Section 19 in Jammu and Kashmir Requisitioning and Acquisition of Immovable Property Act, 1968
19. Penalty for offences.
- Whoever contravenes any provision of this Act, or any rule made thereunder or any order made or direction given under this Act, or obstructs the lawful exercise of any power conferred by or under this Act, shall be punishable with fine which may extend to one thousand rupees.
