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[Cites 0, Cited by 0] [Section 415] [Entire Act]

State of Maharashtra - Subsection

Section 415(21) in The City of Nagpur Corporation Act, 1948

(21)Prohibition or restriction and regulation of use of barbed wire, etc. - The use of barbed wire or any material likely to cause injury to persons or animals on any land or premises abutting on any street, pathway or place which the public are entitled to use or frequent;