Code of Criminal Procedure Act, 1973

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Sections	Particulars
Chapter X	Maintenance Of Public Order And Tranquillity
143	Magistrate may prohibit repetition or continuance of public nuisance
Description	A District Magistrate or Sub-divisional Magistrate, or any other Executive Magistrate empowered by the Stale Government or the District Magistrate in this behalf, may order any person not to repeat or continue a public nuisance, as defined in the Indian Penal Code (45 of 1860), or any special or local law.