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[Cites 0, Cited by 0] [Section 61D] [Entire Act]

State of Madhya Pradesh - Subsection

Section 61D(3) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993

(3)Whoever commits or abets the commission of an offense of illegal diversion or illegal colonization shall be punished with simple imprisonment which may extend lo six months or with a minimum fine of ten thousand rupees or with both.