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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Andhra Pradesh - Subsection

Section 41(3) in Andhra Pradesh Urban Areas (Development) Act, 1975

(3)Any person who obstructs the entry of a person authorised under Section 40 to enter in to or upon any land or building or molests such person after such entry, shall be punished with imprisonment for a term which may extend to six months or with fine which may extend to one thousand rupees, or with both.