[Cites 0, Cited by 1]
[Entire Act]
State of Maharashtra - Section
Section 81 in The Maharashtra Tenancy and Agricultural Lands Act, 1948
81. Offences and Penalties.
- Whoever contravenes any provision of any of the sections, sub-sections, or clauses mentioned in the first column of the following table shall, on conviction, for each such offence, be punishable with fine which may extend to the amount mentioned in that behalf in the third column of the said table.Explanation. - The entries in the second column of the said table headed "subject" are not intended as the definitions of offices described in the sections, sub-sections, and clauses mentioned in the first column, or even as abstracts of those sections, sub-sections and clauses, but are inserted merely as references to the subjects of the sections, sub-sections and clauses, the numbers of which are given in the first column :-| Section, Sub-sectionor clause | Subject | Fine which may beimposed | |
| 1 | 2 | 3 | |
| Rs. | |||
| [* * *] [Entries relating to section 5, 8(3) and 9(3) were deleted by Bombay 13 of 1956, Section 42(1)(a).] | |||
| Section 11 | . . | Levy of cess, rate,vero-huktax or service which hasbeen abolished. | 1,000 |
| Section 26 (2) | . . | Failure to give written receipt for the amount of rentreceived. | 100 |
| Section 29 | . . | Taking possession of land or dwelling house contrary tosection 29. | 1,000 |
| [Section 34A [This entry was inserted by Bombay 38 of 1957, Section 26.] | . . | Failure to furnish particulars of land or furnishing falseparticulars. | 25] |
| [* * *] [This portion was substituted for the words and figures 'section 9 or 11' by Bombay 13 of 1956, section 42(2).] |