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[Cites 0, Cited by 1] [Section 6] [Entire Act]

State of Telangana - Subsection

Section 6(3) in Telangana Land Encroachment Act, 1905

(3)[ Any person who unauthorisedly re-enters and occupies any land from which he was evicted under this section, shall be punished with imprisonment for a term which may extend to six months or with fine which may extend to one thousand rupees or with both.] [Inserted by Act No.22 of 1978.]