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State of Madhya Pradesh - Section

Section 82 in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993

82. [ Penalty for evasion. [Substituted by M.P. Act No. 26 of 1994 (w.e.f. 30-5-1994).]

- When a person is in default in making a payment of any tax, fee, rate or any other amount due, shall in addition to the amount of arrears, be liable, by way of penalty, to pay a sum of five hundred rupees or ten times the amount of such tax, fee, rale or any other amount due, whichever is higher.]