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[Cites 0, Cited by 0] [Section 236(5)] [Section 236] [Entire Act]

State of Kerala - Subsection

Section 236(5)(b) in Kerala Panchayat Raj Act, 1994

(b)If no penalty has been specifically provided in this Act for so doing such act the person so doing it shall be punishable with fine not exceeding one thousand rupees and with such higher rate of fine in case of repetition of offence and after three offences much severer punishment ["may be awarded or prosecution proceeding may be initiated as the Panchayat may deem fit"] [Substituted by Act 13 of 1999.]