Section 235Z(1)(e) in Kerala Panchayat Raj Act, 1994

[Cites 0, Cited by 0] [Section 235Z(1)] [Section 235Z] [Entire Act]

State of Kerala - Subsection

Section 235Z(1)(e) in Kerala Panchayat Raj Act, 1994

(e)about which any person to whom a direction, given by the Secretary under section 235-W fails to obey such direction; the owner of the building or such person, as the case may be, shall, on conviction be liable to a fine which may extend to rupees ten thousand in the case of a building and to rupees one thousand in the case of a hut and to a further fine of rupees one thousand in the case of a building and rupees ten in the case of a hut for each day of continued offence:

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State of Kerala - Subsection

Section 235Z(1)(e) in Kerala Panchayat Raj Act, 1994