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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Haryana - Subsection

Section 47(2) in Faridabad Complex (Regulation and Development) Act, 1971

(2)The Court while passing an order under sub-section (1), may direct that any trees or part thereof or any material used for advertisement, which is the subject-matter of the contravention, shall be forfeited to the State Government, or impose a fine of an amount which shall be equivalent to the value thereof.