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State of Maharashtra - Section

Section 52 in The Maharashtra Tapi Irrigation Development Corporation Act, 1997

52. General penalty.

Whoever contravenes the provisions of this Act or any rules or regulations made there under or fails to comply with any notice, order or requisition issued under this Act shall, on conviction, be punished with imprisonment for a term which may extend to six months or with fine which may extend to one thousand rupees or with both.