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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Jharkhand - Subsection

Section 28(1) in Jharkhand Buildings (Lease, Rent and Eviction) Control Act, 2000

(1)If any person contravenes any of the provisions of this Act he shall except as otherwise provided in Section 20, be punishable with imprisonment for a term which may extend to two years or with fine or with both.