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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

Bengal Presidency - Subsection

Section 22(1)(ii) in The Calcutta Suburban Police Act, 1866

(ii)the location of the house or place of public resort and entertainment in respect of which such licence is required is unsuitable for the grant of such licence on the ground of congestion of traffic, want of adequate space for parking vehicle or difficulty in maintaining public peace, order or safety or on any other similar grounds.