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[Cites 0, Cited by 0] [Section 222(2)] [Section 222] [Entire Act]

State of Tamilnadu - Subsection

Section 222(2)(b) in Tamil Nadu Panchayats Act, 1994

(b)if no penalty has been specially provided in this Act for failure to comply with such notice, requisition or order, the said person shall be punishable with fine not exceeding fifty rupees for every such offence.