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[Cites 0, Cited by 0] [Section 30A] [Entire Act]

State of Uttarakhand - Subsection

Section 30A(1) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016

(1)Any person contravening the provisions of section 4 (b) shall, a conviction by a court of competent jurisdiction, be liable, to a fine not exceeding rupees one thousand.