Indian Penal Code, 1860

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Sections	Particulars
Chapter XVII	Of Offences Against Property
443	Lurking house-trespass
Description	Whoever commits house-trespass having taken precautions to conceal such house-trespass from some person who has a right to exclude or eject the trespasser from the building, tent or vessel which is the subject of the trespass, is said to commit "lurking house-trespass".