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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of West Bengal - Subsection

Section 10(2) in The Calcutta Metropolitan Planning Area (Use And Development Of Land) Control Act, 1965

(2)Any person who obstructs the entry of a person authorised under section 9 to enter into or upon any building or land or molests such person after such entry shall be punishable with fine which may extend to one thousand rupees.