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[Cites 0, Cited by 0] [Section 135] [Entire Act]

State of Maharashtra - Subsection

Section 135(3) in The Maharashtra Regional and Town Planning Act, 1966

(3)Any person who obstructs the entry of a person empowered or authorised under this section to enter into or upon any land or building or molests such persons after such entry shall on conviction, 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.