Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Telangana - Section

Section 59 in Hyderabad City Police Act, 1348 F

59. Willful trespass.

- Whoever without reasonable excuse willfully enters or remains in or upon any dwelling house or building or premises or any land or ground attached thereto, or any ground or Government building or monument or any building appropriated to public purposes, whether any actual damage is caused thereby or not, be punished with fine which may extend to twenty rupees.