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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Maharashtra - Subsection

Section 30(3) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(3)Any person who contravenes any provision of sub-section (1) or sub­section (2), shall, on conviction, be punished with imprisonment for a term which may extend to six months, or with fine, or with both.