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[Cites 0, Cited by 0] [Section 212] [Entire Act]

Madras Presidency - Subsection

Section 212(3) in Madras Estates Land Act, 1908

(3)Persons entering the apartments of women or forcing open the outer doors of dwelling-houses contrary to the provisions of this Act shall be deemed to have committed house trespass within the meaning of the Indian Penal Code (Central Act XLV of 1860).General Right of Suit