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[Cites 0, Cited by 0] [Section 397(3)] [Section 397] [Entire Act]

State of Maharashtra - Subsection

Section 397(3)(b) in The Maharashtra Municipal Corporations Act, 1949

(b)for removing, pulling down the unauthorised work, be punished with imprisonment for a term which shall not be less than one month but which may extend to one year and with a fine which shall not be less than five thousand rupees but which may extend to twenty-five thousand rupees; and where the contravention is a continuing one, with a further fine which may extend to five hundred rupees for each day during which such contravention continues after conviction for the first such contravention.