Sections | Particulars |
---|---|
Chapter XI | Preventive Action Of The Police |
152 | Prevention of injury to public property |
Description | A police officer may of his own authority interpose to prevent any injury attempted to be committed in his view to any public property, movable or immovable, or the removal or injury of any public landmark or buoy or other mark used for navigation. |
86540
103860
630
114
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