Section 44 in State Land Acquisition Act, 1990 (1934 A.D.)
44. Penalty for obstructing acquisition of land.
- Whoever wilfully obstructs any person in doing any of the acts authorised by section 4 or section 8, or wilfully fills up destroys, damages or displaces any trench or mark made under section 4, shall on conviction before a [Judicial Magistrate] [Substituted by Act XL of 1966.] be liable to imprisonment for any term not exceeding one month, or to fine not exceeding [five hundred] [Substituted by Act XX of 1988 for 'fifty rupees', s. 14.] rupees or to the both.
