133. Wrongful restraint of Sarpanch or Panchayat Secretary or their delegates.
- Any person who prevents the Sarpanch or Panchayat Secretary or any person who has been lawfully delegated powers of entering on or into any place, building or land, from exercising his lawful power of entering thereon or there into shall be deemed to have committed an offence under section 344 of the Indian Penal Code.
