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[Cites 0, Cited by 0] [Section 220(5)] [Section 220] [Entire Act]

State of Tamilnadu - Subsection

Section 220(5)(b) in Tamil Nadu Panchayats Act, 1994

(b)if no penalty has been specially provided in this Act for so doing such act the person so doing it shall be punishable with the fine not exceeding fifty rupees for such offence.