Section 52(a) in Maharashtra Jeevan Authority Act, 1976
(a)wilfully obstruct any person acting under the authority of [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] under this Chapter in setting out the lines of any works or pull up or remove any pillar, post or stay fixed in the ground for the purposes of setting out lines of such work or deface or destroy any works made for the said purposes; or
