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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Maharashtra - Subsection

Section 26(5) in The Maharashtra Khar Lands Development Act, 1979

(5)If any person, without reasonable excuse, fails to comply with any lawful direction given to him under sub-section (1), he shall, on conviction, be punished with fine which may extend to one thousand rupees.