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State of Andhra Pradesh - Section

Section 59 in Hyderabad City Police Act, 1348F

59. Wilful trespass

Whoever without reasonable excuse wilfully enters or remains in or upon any dwelling house or building or premises or any land or ground attached thereto, or any ground or Government building or monument or any building appropriated to public purposes, whether any actual damage is caused thereby or not, be punished with fine which may extend to twenty rupees.