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[Cites 0, Cited by 2] [Section 475A(1)] [Section 475A] [Entire Act]

State of Maharashtra - Subsection

Section 475A(1)(b) in The Mumbai Municipal Corporation Act, 1888

(b)for removing, pulling down the unauthorised work, shall be punished with imprisonment for a term which shall not be less than one month but which may extend to one year and with a fine which shall not be less than five thousand rupees but which may extend to twenty-five thousand rupees and in the case of continuing offence with a further daily fine which may extend to five hundred rupees.]