50. Penalty for contravention of any order regarding requisition. - If any person contravenes any order made under section 44 or section 46, he shall on conviction, be punished with imprisonment for a term which may extend to one year or with fine, or with both.
Chapter-IVProvisions Relating to Presiding Officers of Panchayats and Members of PanchayatsPart-IVillage Panchayats
