Section 264J in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
264J. Penalty for contravention of any order regarding requisitioning.
- If any person contravenes any order made under Section 264-D or Section 264-F he shall be punishable with imprisonment for a term which may extend to one year, or with fine, or with both.] [Inserted by U.P. Act No. 29 of 1995 (w.e.f 01.04.1995).]
