AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

20. Penalty for offences.-

Whoever contravenes any provision of this Act, or any rule made thereunder, or any order made or direction given under this Act, or obstructs the lawful exercise of any power conferred by or under this Act, shall be punishable with fine which may extend to one thousand rupees.



Requisitioning and Acquisition of Immovable Property Act, 1952 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
powered and driven by neosys