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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Maharashtra - Subsection

Section 56(b) in Maharashtra Highways Act, 1955

(b)with further fine which may extend to [five hundred rupees] [These words were substituted for the words. 'one hundred rupees' by Maharashtra 37 of 1999, Section 11(b).] for each day after such conviction, during which the offending structure or work is not removed, demolished or cleared and the site not restored to its original condition.