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State of Kerala - Section

Section 516 in Kerala Municipality Act, 1994

516. Wrongful restraint of Secretary and his delegates.

- Every person who prevents the Secretary or any person to whom the Secretary has delegated his powers, for entering on any land or building, from exercising his power of entering there shall be deemed to have committed an offence under Section 341 of the Indian Penal Code, 1860 (Central Act 45 of 1860).