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[Cites 0, Cited by 0] [Section 80] [Entire Act]

Bombay Presidency - Subsection

Section 80(2) in Bombay Police Act, 1951

(2)Any Police Officer may, on the information of any person in possession, or charge of any dwelling house, private premises or land ground attached thereto, arrest without warrant any person alleged to have committed therein or thereon an offence punishable under section 120.