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State of Andhra Pradesh - Section

Section 173 in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317

173. Punishment for breach of rules.

(1)The Government may prescribe punishment for breach of rules which may either be imprisonment to the extent of one month or fine which may extend to five hundred rupees or both.
(2)Under sub section (1) punishment on conviction shall be awarded by a magistrate.