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State of Jharkhand - Section

Section 10 in Bihar Displaced Persons Rehabilitation (Acquisition of Land) Act, 1950

10. Penalty.

- Whoever wilfully obstructs any person in lawfully taking possession of any land under this Act, or refuses to furnish any information or to produce any documents as required by Section 9, shall be punishable with imprisonment which may extend to fifty rupees or with both.