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[Cites 0, Cited by 0] [Section 1248] [Entire Act]

Bengal Presidency - Subsection

Section 1248(b) in Police Regulations, Bengal , 1943

(b)The above limits of 30 or 20 yards are fixed as minima, not because it is considered that these limits will confer absolute immunity from fire risks, but because they are considered to be limits that can conveniently be enforced in most cases, taking into consideration the area of land usually attached to public buildings.