Section 11A in The Bengal Suppression Of Terrorist Outrages Act, 1932
11A. [ Power to prohibit use of places for purposes of certain associations. [Sections 11A to 11C inserted by Bengal Act 7 of 1934.]
(1)If the District Magistrate is of opinion that any place is being used for the purpose of an association which encourages or aids persons to commit acts of violence or intimidation he may, by order in writing, published in such manner as he thinks best adapted for informing the persons concerned, prohibit the use of such place for such purposes.(2)In this section and sections 11B and 11C "place" includes a house or building, or part thereof or a tent or vessel.
