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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Jharkhand - Subsection

Section 2(B) in Prevention of Destruction and Damage to Property Ordinance, 2015

(B)Property means and includes -
(i)"Public Property" means any property, whether immovable or movable including any machinery which is owned by, or is in the possession of, or under the control of -