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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Andhra Pradesh - Subsection

Section 34(3) in Andhra Pradesh Irrigation Utilisation and Command Area Development Act, 1984

(3)Whoever contrivances any of the provisions of section 8 or section 9 or Section 10 shall be liable for conviction before a Magistrate and shall be punished with a fine, which may extend to five hundred rupees.