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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of West Bengal - Subsection

Section 8(1)(b) in The West Bengal Maintenance Of Public Order Act, 1972

(b)any railway (as defined in the Indian Railways Act, 1890), aerial ropeway (as defined in the Bengal Aerial Ropeways Act, 1923), tramway, road, canal, canal embankments, protective bunds, sluice-gates, lockgates, bridge, culvert, causeway, port, dockyard, lighthouse, aerodrome (as defined in the Aircraft Act, 1934), air-field, air-strip or any installation thereon or any telegraph line or post (as defined in the Indian Telegraph Act, 1885);