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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Bihar - Subsection

Section 52(3) in Bihar Regional Development Authority Act, 1974

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