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[Cites 0, Cited by 1] [Section 2] [Entire Act]

Bombay Presidency - Subsection

Section 2(13) in Bombay Police Act, 1951

(13)"public places" includes the foreshore, the precincts of every public building or monument, and all places accessible to the public for drawing water, washing or bathing or for the purpose of recreation;[(13A) "Revenue Commissioner" means the Commissioner of a Division appointed under section 6A of the [Bombay Land Revenue Code, 1879;]]