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[Cites 0, Cited by 0] [Section 271(2)] [Section 271] [Entire Act]

State of Andhra Pradesh - Subsection

Section 271(2)(c) in Andhra Pradesh Panchayat Raj Act, 1994

(c)failing to comply with any directions lawfully given to him, or any requisition lawfully made upon him under or in pursuance of any of the said provisions, continues to contravene the said provisions or the said rule or order, or continues to fail to comply with the said direction or requisition shall be punishable for each day after the previous date of conviction during which he continues so to offend, with fine which may extend to the amount mentioned in that behalf in the fourth column of the said Schedule.