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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Rajasthan - Subsection

Section 86(b) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

(b)in the case of a second or subsequent contravention, with fine which may extend to double the amount of fine that can be imposed under clause (a), and any tree or timber thereof in respect of which such contravention shall have been committed may be forfeited to the State Government.