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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Mizoram - Subsection

Section 2(1)(v) in Mizoram Liquor (Prohibition) Act, 2019

(v)"nuisance" includes any act, which causes or is likely to cause injury, danger, annoyance or offence to the sense of sight, smell or hearing, or which is or may be dangerous to life or property;