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[Cites 0, Cited by 0] [Section 66H] [Entire Act]

State of Tamilnadu - Subsection

Section 66H(2) in Chennai City Municipal Corporation Act, 1919

(2)Any person who contravenes, or wilfully aids or abets the contravention of, the provisions of sub-section (1) shall be punishable with imprisonment for a term which may extend to three months or with fine or with both.