Indian Penal Code, 1860

Back

Sections	Particulars
Chapter XVII	Of Offences Against Property
434	Mischief by destroying or moving, etc., a land-mark fixed by public authority
Description	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.