Section 434 — Mischief by destroying or moving, etc., a land-mark fixed by public authority.

Indian Penal Code, 1860
Whoever commits mischief by destroying or moving any land-mark fixed by the authority of a public servant, or by any act which renders such land-mark less useful as such, shall be punished with imprisonment of either description for a term which may extend to one year, or with fine, or with both.
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