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[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of Kerala - Subsection

Section 81(1) in Kerala Police Act, 2011

(1)Where the District Magistrate is satisfied that a dispute or contention exists, relating to the organization of or participation in any function or procession, exhibition or organized assembly and that such dispute or contention is likely to lead to the disturbance of peace the District Magistrate may give such appropriate orders as to the conduct of the persons concerned as he deems necessary under the circumstances.