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[Cites 0, Cited by 0] [Section 95] [Entire Act]

State of Sikkim - Subsection

Section 95(3) in Sikkim Urban and Regional Planning and Development Act, 1998

(3)Any person who obstructs the entry of a person empowered or authorized under this section to enter into or upon any land or building or molests such person after such entry, shall be punishable with imprisonment for a term which may extend to six months or fine which may extend to three thousand rupees, or with both.