Section 140 in Andhra Pradesh Panchayat Raj Act, 1994
140. Wrongful restraint of Executive Authority or his delegates.
- Any person who prevents the Executive Authority or any person to whom the Executive Authority has lawfully delegated his powers of entering on or into any place, building or land, from exercising his lawful power of entering thereon or thereinto shall be deemed to have committed an offence under Section 344 of the Indian Penal Code (Central Act 45 of 1860).
