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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Tripura - Subsection

Section 48(3) in Tripura Town and Country Planning Act, 1975

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