Section 23 in The Haryana Requisitioning and Acquisition of Immovable Property Act, 1973
23. Penalty for offences.
- Whoever contravenes any provision of this Act, or any rule made thereunder, or any order made or direction given under this Act, or obstructs the lawful exercise of any power conferred by or under this Act, shall be punishable with a fine which may extend to one thousand rupees.
