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State of Maharashtra - Section

Section 17C in The Indian Criminal law Amendment (Maharashtra Amendment) Act, 1975

17C. Trespass upon notified places. - Any person who enters or remains upon a notified place without the permission of the Commissioner of Police or District Magistrate or of an officer authorised in this behalf by the Commissioner of Police or District Magistrate, as the case may be, shall be deemed to commit trespass.