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

State of Meghalaya - Subsection

Section 2(5) in The Meghalaya Maintenance Of Public Order Act, 1947

(5)If any person is in any area or place in contravention of an order made under the provisions of this section, or fails to leave any area or an place in accordance with the requirements of such an order then he may be removed from such area or place by any police officer or by any person acting on behalf of Government.