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[Cites 0, Cited by 0] [Section 35(1)] [Section 35] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 35(1)(f) in Arunachal Pradesh Urban and Country Planning Act, 2007

(f)in contravention of the permission which has been modified under section 34, shall be punishable with a fine which may extend to twenty thousand rupees, and in the case of a continuing offence with a further fine which may extend to five hundred rupees for every day during which the offence continue after conviction for the first commission of the offence or imprisonment of three months or both,