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[Cites 0, Cited by 0] [Section 313(2)] [Section 313] [Entire Act]

State of Tamilnadu - Subsection

Section 313(2)(c) in Tamil Nadu District Municipalities Act, 1920

(c)failing to comply with any direction lawfully given to him or any requisition lawfully made upon him under or in pursuance of any of the said sections or rules, continues to contravene the said provision or to neglect to comply with the said direction or requisition, as the case may be, shall, on conviction, be punished, for each day after the previous date of conviction during which he continues so to offend, with fine which may extend to the amount mentioned in that behalf in the fourth column of the said Schedule.