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[Cites 0, Cited by 0] [Section 217G(2)] [Section 217G] [Entire Act]

State of Tamilnadu - Subsection

Section 217G(2)(b) in Tamil Nadu District Municipalities Act, 1920

(b)puts to use any agricultural land to non-agricultural purpose other than the purpose for which the use of the land was permitted under the licence, shall be punishable with fine which may extend to five thousand rupees.