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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Gujarat - Subsection

Section 50(2) in The Gujarat Slum Areas (Improvement, Clearance and Redevelopment) Act, 1973

(2)Any person who obstructs any person authorised by or under this Act to enter into or upon any land or building or molests such person after such entry shall be punishable with fine which may extend to one thousand rupees.