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[Cites 0, Cited by 0] [Section 107] [Entire Act]

State of Maharashtra - Subsection

Section 107(b) in Nagpur Improvement Trust Act, 1936

(b)removes any mark set up for the purpose of indicating any level or direction necessary to the execution of works authorised under this Act, he shall be punishable with imprisonment for a term which may extend to two months, or with fine which may extend to two hundred rupees.