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Jose vs Koothattukulam Panchayat on 5 March, 2004

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[Section 123] [Complete Act]
Central Government Act
Section 123(2) in The Manipur Municipalities Act, 1994.
(2) Any person who destroys, pulls down, defaces or alters any name or number pi- it, up by the Nagar Panchayat or as the case may be, the Council under sub- section (1) shall, for every such offence be punishable with fine which may extend to two hundred rupees. Building