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[Cites 0, Cited by 0] [Section 132] [Entire Act]

Union of India - Subsection

Section 132(3) in The Manipur Municipalities Act,1994.

(3)Any person who uses a building or room or suffers to be used contrary to the provision of sub-section (1) shall be punishable with fine not exceeding five hundred rupees, and with a further fine not exceeding one hundred rupees for every day during which the offence is continued after the first conviction.