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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Punjab - Subsection

Section 2(iv) in Chandigarh Advertisement Control Order, 1954

(iv)"Enclosed land" shall mean the land which is wholly or for the most part enclosed within hedge, fence, wall or similar screen or structure and shall not include any railway station together with the yards and fore-court thereof, whether enclosed or not, any public park, public garden or other land held for the use or enjoyment of the public.