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

State of Telangana - Subsection

Section 2(2)(i) in Telangana Prevention of Disfigurement of Open Places and Prohibition of Obscene and Objectionable Posters and Advertisements Act, 1997

(i)"Public place" means any place (including a road, street or way, whether a thoroughfare or not and a landing place) to which the public are granted access or have a right to resort, or over which they have a right to pass.