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[Cites 0, Cited by 0] [Section 217G(1)] [Section 217G] [Entire Act]

State of Tamilnadu - Subsection

Section 217G(1)(d) in Tamil Nadu District Municipalities Act, 1920

(d)after the expiry of the licence granted [under section 217-D or section 217-DD, as the case may be] [Substituted by the Tamil Nadu District Municipalities (Second Amendment) Act, 1998 (Tamil Nadu Act 10 of 1998).], shall be punishable with fine which may extend to five thousand rupees.