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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Haryana - Subsection

Section 3(1) in The Haryana Prevention of Beggary Act, 1971

(1)Any Police Officer or other person authorised in this behalf by the State Government may arrest without warrant any beggar :Provided that no person found begging on any premises, not being a public place shall be so arrested or shall be liable to any proceedings under this Act except on a complaint made by the occupier of such premises.