Section 101 in The Chhattisgarh Panchayat Raj Adhiniyam, 1993
101. Wrongful restraint of officers etc.
- Any person who prevents any officer or servant of a Panchayat or any person to whom such officer or servant has, law fully delegated his powers of entering on or into and any place, building or land from exercising his lawful powers of entering thereon or therein, shall be deemed lo have committed an offense under Section 341 of the Indian Penal Code, 1860 (No. XLV of 1860).
