Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Entire Act] State of Telangana - Section Section 13 in Telangana Public Security Act, 1992 13. Tresspass upon notified places. - Any person who enters or remains upon a notified place without the permission of the Competent Authority or of an officer authorised in this behalf by Competent Authority shall be deemed to commit an offence of criminal tresspass.
