Indian Penal Code, 1860

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Sections	Particulars
Chapter XVII	Of Offences Against Property
451	House-trespass in order to commit offence punishable with imprisonment
Description	Whoever commits house-trespass in order to the committing of any offence punishable with imprisonment, shall be punished with imprisonment of either description for a term which may extend to two years, and shall also be liable to fine; and if the offence intended to be committed is theft, the term of the imprisonment may be extended to seven years.