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] [Section 23] [Entire Act]

State of Uttarakhand - Subsection

Section 23(2) in Uttarakhand River Valley (Development and Management) Act, 2005

(2)Any person who obstructs the entry of a person Authorized under section 16 to entry into or upon any land or building or molests such person after such entry shall be punishable with imprisonment for a term which may extend to six months or fine of one thousand rupees or both.