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[Cites 0, Cited by 0] [Section 471] [Entire Act]

State of Tamilnadu - Subsection

Section 471(3) in The Coimbatore City Municipal Corporation Act, 1981

(3)If no penalty has been specially provided in this Act for failure to comply with such notice, the said person shall, on conviction, be punished with fine not exceeding one hundred rupees for every such offence.