Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Entire Act]

State of Andhra Pradesh - Section

Section 21 in Andhra Pradesh Revenue Recovery Act, 1864

21. Punishment for unlawful entry:

- Persons entering the apartments of women, or forcing open the outer door of dwelling houses, contrary to the provisions of this Act, shall on conviction before a Magistrate, be liable to a fine not exceeding Rupees 500 or to imprisonment of either description for any period not exceeding six months.