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[Cites 0, Cited by 0] [Section 176] [Entire Act]

Union of India - Subsection

Section 176(2) in The Tripura Land Revenue And Land Reforms Act, 1960

(2)Whoever contravenes any lawful order made under this Chapter or otherwise obstructs any person from lawfully taking possession of any land shall be punishable with fine which may extend to one thousand rupees.