117A. [ Penalty for disturbance of customary, easement, and other rights of kudikidappukars. [Substituted by Act No. 35 of 1969.]
- Any person who in any manner wilfully disturbs or interferes with the customary, easement on other rights to which a kudikidappukaran is entitled under Sub-section (1) or Sub-section (2) of Section 79A shall be punishable with imprisonment for a term which may extend to one year, or with fine which may extend to two thousand rupees, or with both.]
