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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Haryana - Subsection

Section 32(1) in The Punjab Slum Areas (Improvement and Clearance) Act, 1961

(1)Whoever does any act in contravention of any notice, order or direction issued or given under this Act shall be punishable with imprisonment for a term which may extend to three months, or with fine which may extend to one thousand rupees, or with both.