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[Cites 0, Cited by 0] [Section 428(1)] [Section 428] [Entire Act]

State of Madhya Pradesh - Subsection

Section 428(1)(a) in The M.P. Municipal Corporation Act, 1956

(a)[ with fine which may extend to [five thousand rupees] [Substituted by M.P. Act No. 1 of 1979.] and in the case of a continuing breach with fine which may extend to [one hundred rupees] [Substituted by M.P. Act No. 29 of 2003, for the words 'ten rupees'.] for each day during which the breach continues after conviction for the first breach; or]