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

Union of India - Subsection

Section 2(b) in The Obstructions in Fairways Act, 1881

(b)if such thing is of such a description or so situate that, [in the opinion of the Central Government; Subs. ibid.,for β€œin the opinion of the L.G.”], it is not worth removing, cause the same or any part thereof to be destroyed.