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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Telangana - Subsection

Section 56(3) in Telangana Education Act, 1982

(3)Whoever opposes or impedes the Collector or any person authorised by him in taking possession of any land or building under this Chapter shall be punished with imprisonment which may extend to [one year] [Substituted by Act No.27 of 1987.] or with fine which may extend to five thousand rupees or with both.