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[Cites 0, Cited by 0] [Section 141] [Entire Act]

Union of India - Subsection

Section 141(Fourth) in The Indian Penal Code, 1860

(Fourth)— By means of criminal force, or show of criminal force, to any person, to take or obtain possession of any property, or to deprive any person of the enjoyment of a right of way, or of the use of water or other incorporeal right of which he is in possession or enjoyment, or to enforce any right or supposed right; or