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Indian Penal Code, 1860 442. House trespass Whoever commits criminal trespass by entering into or remaining in any building, tent or vessel used as a human dwelling. or any building used as a place for worship, or as a place for the custody of property, is said to commit "House-trespass". Explanation- The introduction of any part of the criminal trespasser's body is entering sufficient to constitute house-trespass.    |
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