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[Cites 0, Cited by 2] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(18) in The U.P. Municipalities Act, 1916

(18)"Public place" means a space, not being private property which is open to the use or enjoyment of the public whether such space is vested in the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] or not;