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[Cites 0, Cited by 0] [Section 7(4)] [Section 7] [Entire Act]

State of Maharashtra - Subsection

Section 7(4)(d) in Maharashtra Gunthewari Developments (Regularisation, Upgradation and Control) Act, 2001

(d)a person who aids or abets such unauthorised development or prevention or obstruction of such demolition; shall be deemed to have committed an offence under this Act, and shall, on conviction be punishable with fine upto rupees ten thousand: