Section 23A(2) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971
(2)Whoever contravenes the provisions of sub-section (1) shall, on conviction, be punished with imprisonment for a term which may extend to three years or with fine or with both.] [Sub-section (1A) was inserted by Maharashtra 2 of 1987, Section 2(b).]
