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Central Provinces And Berar - Section

Section 13 in The Central Provinces and Berar Accommodation (Requisition) Act, 1948

13. Penalty.

- Any person who contravenes any provision of this Act or of any order made thereunder, or who obstructs the taking of possession under this Act shall be punished with imprisonment for a person which may extend to three years, or with fine, or with both.