Section 219 — Obstructing sale of property offered for sale by authority of public servant.

Bharatiya Nyaya Sanhita, 2023
Whoever intentionally obstructs any sale of property offered for sale by the lawful authority of any public servant, as such, shall be punished with imprisonment of either description for a term which may extend to one month, or with fine which may extend to five thousand rupees, or with both.

Official Hindi (PDF) ↗

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