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[Cites 0, Cited by 0] [Section 315(3)] [Section 315] [Entire Act]

State of Karnataka - Subsection

Section 315(3)(c) in Karnataka Panchayat Raj Act, 1993

(c)with fine which may extend two rupees for every day during which the contravention continues after receipt of a notice from the Grama Panchayat or any officer duly authorised in this behalf, by the person contravening the bye-law requiring such person to discontinue such contravention;