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

State of Maharashtra - Subsection

Section 2(o) in The Maharashtra Non-Biodegradable Garbage (Control) Act, 2006

(o)“public place” means any place which is open to use and enjoyment of the public and includes a road, street, market, house gully or way, whether a thoroughfare or not, and landing place to which public are granted access or have a right to resort or over which they have a right to pass;