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[Cites 0, Cited by 0] [Section 131(2)] [Section 131] [Entire Act]

State of Andhra Pradesh - Subsection

Section 131(2)(b) in Andhra Pradesh Panchayat Raj Act, 1994

(b)if no penalty has been specially provided, in this Act for failure to comply with such notice, requisition or order the said person shall be punishable with fine not exceeding fifty rupees for every such offence.