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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Kerala - Subsection

Section 46(x) in Kerala Police Act, 1960

(x)affixes or causes to be affixed any bill, notice, document, paper or other thing upon any street or place of public resort or upon any building, monument, statue, effigy, post, wall, fence, tree or other erection therein or in any manner defaces, disfigures, writes upon or otherwise marks or causes to be defaced, disfigured, written upon or otherwise marked any street, public place or any such building, monument, statue, effigy, post, wall, fence, tree or erection without the consent of the owner or occupier thereof;