Section 32(1) in The Slum Areas (Improvement And Clearance) Act, 1956
(1)Whoever [fails to comply with] [Substituted by Act 43 of 1964, section 16, for "does any act in contravention of" (w. e. f. 27- 2- 1965 ).] any notice, order or direction issued or given under this Act shall be punishable with imprisonment for a term which may extend to three months, or with fine which may extend to one thousand rupees, or with both.
