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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Karnataka - Subsection

Section 46(4) in Karnataka Command Areas Development Act, 1980

(4)Any person contravening any rule made under this Act for the contravention of which no special penalty is provided shall be punished with imprisonment for a termwhich may extend to one month or with fine which may extend to five hundred rupees or with both :Provided that no prosecution under this sub-section shall be instituted without the previous sanction of the Administrator.