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[Cites 0, Cited by 0] [Section 215] [Entire Act]

State of Maharashtra - Subsection

Section 215(5) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(5)Whoever contravenes any provision of sub-section (3), shall be deemed to have committed an offence punishable under section 277 of the Indian Penal Code.