Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Maharashtra - Subsection Section 2(35) in Hyderabad General Clauses Act, 1308F (35)the words "public nuisance" shall mean a public nuisance as defined in the [Indian Penal Code, 1860 (Central Act XLV of 1860)] [Substituted by A. O. 1956.];
