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State of Chattisgarh - Section

Section 13 in The Chhattisgarh Vishesh Jan Suraksha Adhiniyam, 2005

13. Trespass upon notified places.

- Any person who enters or remains upon a notified place without the permission of the District Magistrate or of an officer authorized in this behalf by the District Magistrate shall be deemed to commit an offence or criminal trespass.