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[Cites 0, Cited by 0] [Section 106AL] [Entire Act]

State of Uttarakhand - Subsection

Section 106AL(2) in Uttarakhand Panchayati Raj Act, 2016

(2)Whoever, without the authority or consent of the appropriate authority, in any way interferes with any arrangement of construction made by the appropriate authority under sub-section (1) or guarding against accident shall be liable on conviction to fine which may extend to fifty rupees or as prescribed.Protection of sources of water supply