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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Rajasthan - Subsection

Section 25(4) in Rajasthan Panchayati Raj Act, 1994

(4)If the person to whom a direction has been issued under Sub-Section (3) fails to comply with the direction, he shall, on conviction, be punished with imprisonment for a term not exceeding one year or with fine out exceeding one thousand rupees or with both.