Section 2(6)(a) in The Meghalaya Maintenance Of Public Order Act, 1947

[Cites 0, Cited by 1] [Section 2(6)] [Section 2] [Entire Act]

State of Meghalaya - Subsection

Section 2(6)(a) in The Meghalaya Maintenance Of Public Order Act, 1947

(a)make a report in writing of the fact to a Magistrate of the first class having jurisdiction in the place where the said person ordinarily resides; and thereupon the provisions of sections 87, 88 and 89 of the Code of Criminal Procedure, 1898, shall apply in respect of the said person and his property as if the order under clause (a) or (b) of sub-section (1) of section 2 were a warrant issued by the Magistrate.

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State of Meghalaya - Subsection

Section 2(6)(a) in The Meghalaya Maintenance Of Public Order Act, 1947