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[Cites 0, Cited by 0] [Section 140(1)] [Section 140] [Entire Act]

State of Mizoram - Subsection

Section 140(1)(d) in Mizoram Police Act, 2011

(d)defacing, or affixing notices, or writing graffiti on walls, buildings or other structures without the prior permission of the custodian of the property;