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[Cites 0, Cited by 48] [Section 133(1)] [Section 133] [Entire Act]

Union of India - Subsection

Section 133(1)(a) in The Code of Criminal Procedure, 1973

(a)that any unlawful obstruction or nuisance should be removed from any public place or from any way, river or channel which is or may be lawfully used by the public; or