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Madras Presidency - Section

Section 40 in The Madras City Police Act, 1888

40. - Service of copy of order on owner

A copy of any order passed under the last preceding section shall be served on the owner, occupier or keeper of any such place as aforesaid, and if thereafter he does or permits any act in disobedience to such order, he shall be liable on conviction to imprisonment not exceeding three months or to fine, or to both.