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State of Madhya Pradesh - Section

Section 82 in The M.P. Griha Nirman Mandal Adhiniyam, 1972

82. Arrest of offenders.

- Any police officer not below the rank of Assistant Sub-Inspector may arrest any person who commits in his presence, any offence against this Act, or any rule or regulation or bye-law made thereunder, if the name or address of such person be unknown to him, as if such person on demand declines to give his name or address, or gives a name or address which such officer has reason to believe to be false.