Section 36(3) in Tripura Tribal Areas Autonomous District (Establishment of Village Committee) Act, 1994
(3)If the person to whom a direction has been issued under sub-section (2) fails to comply with the direction he shall without prejudice to any other legal remedy against him, be punishable on conviction by a Magistrate of competent jurisdiction, with imprisonment for a term which may extend to six months or fine of one thousand rupees or with both.
