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State of Odisha - Act

The Indian Penal Code (Orissa Amendment) Act, 1986

ODISHA
India

The Indian Penal Code (Orissa Amendment) Act, 1986

Act 22 of 1986

  • Published on 1 January 1986
  • Commenced on 1 January 1986
  • [This is the version of this document from 1 January 1986.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Indian Penal Code (Orissa Amendment) Act, 1986Orissa Act No. 22 of 1986Published vide Orissa Gazette Extraordinary No. 1719/6.12.1986, vide Notification No. 18965-Legislative 16.12.1986.An Act to amend the Indian Penal Code, 1860 in its application to the State of OrissaBe it enacted by the Legislature of the State of Orissa in the Thirty-seventh Year of the Republic of India, as follows :

1. Short title and commencement.

(1)This Act may be called the Indian Penal Code (Orissa Amendment) Act, 1986.
(2)It shall come into force at once.

2. Amendment of Section 441.

- In the Indian Penal Code, 1860 (45 of 1860) for Section 441, the following section shall be substituted, namely:"441. Criminal trespass - Whoever enters into or upon property in possession of another with intent to commit an offence or to intimidate, insult or annoy any person in possession of such property,or having lawfully entered into or upon such property, unlawfully remains there with intent thereby to intimidate, insult or annoy any such person of with intent to commit an offence,or having lawfully entered into or upon such property, remains there with the intention of taking unauthorised possession or making unauthorised use of such property and fails to withdraw from such property or its possession or use, when called upon to do so by that another person by notice in writing, duly served on him,is said to commit criminal trespass".