Section 450 in The Madurai City Municipal Corporation Act, 1971
450. Wrongful restraint of Commissioner and his delegates.
- Every person who prevents the Commissioner or any person to whom the Commissioner has lawfully delegated his power from exercising his power of entering on any land or into any building shall be deemed to have committed an offence under section 341 of the Indian Penal Code (Central Act XLV of 1860).
