Section 101 in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
101. wrongful restraint of officers, etc.
- Any person who prevents any officer or servant of a Panchayat or any person to whom such officer or servant has, lawfully delegated his powers of entering on or into and any place, building or land from exercising his lawful powers oi entering thereon or therein, shall be deemed to have committed an offense under Section 341 of the Indian Penal Code, 1860 (No. XLV of 1860).
