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[Cites 0, Cited by 0] [Section 150(1)] [Section 150] [Entire Act]

State of Odisha - Subsection

Section 150(1)(b) in The Orissa Town Planning and Improvement Trust Act, 1956

(b)with further fine which may extend, in the case of a wall or masonry building, to one hundred rupees and in case of a hut to ten rupees, for each day during which the projection continues after a sentence of fine has been passed under Clause (a) of this sub-section.