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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Karnataka - Subsection

Section 4(3)(a) in The Prevention Of Destruction And Loss Of Property Act, 1981

(a)Any person aggrieved by the imposition of the collective fine or by the order of apportionment under sub-section (1), may, within thirty days of the notification, file a petition before the State Government or such other authority as it may specify in this behalf for being exempted from such fine or for modification of the order of apportionment. No fee shall be charged for filing such petition.