Section 2(1)(l) in Mizoram Police Act, 2011

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State of Mizoram - Subsection

Section 2(1)(l) in Mizoram Police Act, 2011

(l)"Public place" means any place to which the public have access and includes,-

(i)a public building and monument and precincts thereof; and

(ii)any place accessible to the public for drawing water, washing or bathing or for purposes of recreation;