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[Cites 0, Cited by 0] [Section 209(1)] [Section 209] [Entire Act]

Union of India - Subsection

Section 209(1)(xxvi) in The Manipur Municipalities Act,1994.

(xxvi)giving effect to the objects and purposes, of this Act and the Municipality may by such bye-laws impose on offenders against any provision of the bye-laws, such reasonable penalties as it may think fit, not exceeding five thousand rupees for each offence, and, in case of a continuing offence, a further penalty not exceeding two hundred rupees for each day after written notice of the offence to them from the municipality: