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

State of Bihar - Subsection

Section 2(h) in Bihar Prevention of Beggary Act, 1951

(h)"public place" means any highway, public park or garden or any railway station or railway train and any public bridge, road, lane, footway, square, court, alley or passage, whether a thoroughfare or not, and includes any open space to which for the time being the public have or are permitted to have an access, whether on payment or otherwise;