Section 125(1) in Karnataka Land Reforms Act, 1961

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State of Karnataka - Subsection

Section 125(1) in Karnataka Land Reforms Act, 1961

(1)Whoever contravenes any provision of any of the sections, mentioned in the first column of the following table shall, on conviction, by a magistrate, for each such offence be punished with fine which may extend to the amount mentioned in that behalf in the second column of the said table.

Section	Fine which may be imposed
1	2 (Rs.)
Section 12	1, 000
Section 33	500
Section 41	1, 000
Section 129	250

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State of Karnataka - Subsection

Section 125(1) in Karnataka Land Reforms Act, 1961