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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Karnataka - Subsection

Section 33(2) in Karnataka Municipalities Act, 1964

(2)Any person who contravenes, or wilfully, aids or abets the contravention of, the provisions of sub-section (1), shall be punished with imprisonment for a term which may extend to three months, or with fine, or with both.