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[Cites 0, Cited by 2] [Section 27] [Entire Act]

State of Karnataka - Subsection

Section 27(2) in Karnataka Panchayat Raj Act, 1993

(2)Any person who contravenes or willfully aids or abets the contravention of the provisions of sub-section (1) shall, on conviction, be punished with imprisonment which may extend to three months or with fine or with both.