Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 86] [Entire Act] State of Tamilnadu - Subsection Section 86(b) in Tamil Nadu Town and Country Planning Act, 1971 (b)for a second or any subsequent offence with fine which shall not be less than twenty rupees and not more than two hundred rupees.
