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

State of Tamilnadu - Subsection

Section 2(2)(h) in The Tamil Nadu Compulsory Censorship of Publicity Material Act, 1987

(h)"public place" means any place (including a road, street or way whether a thoroughfare or not and a landing place) to which the public are granted access or have a right to resort, or over which they have a right to pass;