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[Cites 0, Cited by 2] [Section 82] [Entire Act]

Union of India - Subsection

Section 82(2) in The Cantonments Act, 2006

(2)Any person failing to give the notice required by sub-section (1) shall be punishable with fine which may extend to five thousand or ten times the amount of the tax payable on the said building, as erected or re-erected, as the case may be, in respect of a period of three months, whichever is greater.Remission and refund