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[Cites 0, Cited by 59] [Section 133(1)] [Section 133] [Entire Act]

Union of India - Subsection

Section 133(1)(d) in The Code of Criminal Procedure, 1973

(d)that any building, tent or structure, or any tree is in such a condition that it is likely to fall and thereby cause injury to persons living or carrying on business in the neighbourhood or passing by, and that in consequence the removal, repair or support of such building, tent or structure, or the removal or support of such tree, is necessary; or