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[Cites 0, Cited by 1] [Section 47] [Entire Act]

State of Karnataka - Subsection

Section 47(2) in Karnataka Municipal Corporations Act, 1976

(2)Any person who contravenes or wilfully aids or abets the contravention of the provisions of sub-section (1) shall, on conviction, be punished with imprisonment for a term which any extend to three months, or with fine, or with both.