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

State of Rajasthan - Subsection

Section 2(d) in Rajasthan Prevention of Defacement of Property Act, 2006

(d)"public place" means any place (including a road, street or way whether a thoroughfare or not and a landing place) to which the public are grated access or have a right to resort or over which they have a right to pass;