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] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(2) in The Mangrol and Manavadar (Administration of Property) Act, 1949

(2)If any person to whom a notice is sent under sub-section (1) fails to comply therewith he shall be punishable with imprisonment which may extend to three months or with fine which may extend to one thousand rupees or with both.