Section 133(2) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(2)No order duly made by an [Executive Magistrate] [Substituted by Act XL of 1966.] under this section shall be called in question in any civil Court.Explanation :- A "public place" includes also property belonging to the State, camping grounds and grounds left unoccupied for sanitary or recreative purposes.
