Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 9 in The United Provinces(Temporary) Accommodation Requisition Act, 1947

9. Penalty.

- Any person who contravenes any provision of this Act or of any order made thereunder or who obstructs the taking of possession under this Act, shall be punished with imprisonment for a term which may extend to one month, or with fine which may extend to two hundred rupees or with both.