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[Cites 0, Cited by 0] [Section 84] [Entire Act]

State of Punjab - Subsection

Section 84(3) in The Punjab Town Improvement Act, 1922

(3)If, after the expiration of eight days from the date of the Magistrate's order the occupier continues to refuse to allow the owner to execute such work, the occupier shall be liable upon conviction, to a fine which may extend to twenty-five rupees for every day during which he has so continued to refuse.