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[Cites 0, Cited by 0] [Section 379A(1)] [Section 379A] [Entire Act]

State of Tamilnadu - Subsection

Section 379A(1)(c) in Chennai City Municipal Corporation Act, 1919

(c)if no penalty has been specifically provided in this Act for so doing such act, the person so doing it shall be liable on conviction before a magistrate to a fine not exceeding fifty rupees for every such offence.