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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Maharashtra - Subsection

Section 19(2) in The Maharashtra Village Panchayats Act, 1959

(2)Any person who contravenes, or wilfully aids or abet the contravention of, the provisions of sub-section (1) shall, on conviction, be punished with fine which may extend to two hundred and fifty rupees.