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State of Telangana - Section

Section 21 in Telangana Revenue Recovery Act, 1864

21. Punishment for unlawful entry.

- Persons entering the apartments of women, or forcing open the outer door of dwelling-houses, contrary to the provisions of this Act, shall, on conviction before a Magistrate, be liable to a fine not exceeding Rupees 500, or to imprisonment of either description for any period not exceeding six months.