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 33] [Entire Act] State of Chattisgarh - Subsection Section 33(a) in Chhattisgarh Police Act, 2007 (a)The District Superintendent of Police may temporarily reserve, by public notice, any street or other public place for any public purpose and regulate the movement of person and vehicles in the area so reserved; and
