Citation Codes Equivalent Citations citation codes Case Number O.C.J Miscellaneous Application No. 284 of 1957 Judges K.T Desai, J. Acts s. 112 of the Ajmer Tenancy and Land Records Act XLII of 1950 and the provisions of ss. 6 and 7 of the Ajmer Government Wards Regulation mentioned.34. Section 66(b) of the Bombay Prohibition Act XXV of 1949 referred provisions of the Bombay Shops and Establishments Act, 1940, ss. 66(b) and 85(i) and (ii) of the Bombay Prohibition Act, 1949, s. 2(1)(b) of the Bombay Public Security Measures Act, 1947, s. 3 of the Essential Supplies (Temporary Powers) Act, 1946. Section 85(1) of the Bombay Prohibition Act XXV of 1949 provisions of s. 33(7) of the Bombay Police Act, 1951, BOMBAY POLICE ACT 1951 s. 24A of the Bombay Prohibition Act, 1949. Rule 20 s. 7 of the Influx from Pakistan (Control) Act, 1949, provisions of s. 33 of the Bombay Police Act, 1951. s. 15(2)(b) of the Criminal Law Amendment Act, 1908, SECTION 33 BOMBAY POLICE ACT s. 22(3) of the City of Bombay Police Act, 1902, Bombay Provincial Municipal Corporations Act, s. 110 of the Bombay Police Act XXII of 1951 s. 22 of the City of Bombay Police Act, 1902, SECTION 167 BOMBAY POLICE ACT 1951 Bombay Public Security Measures Act, 1947. West Bengal Special Courts Act X of 1950. s. 8 of the Cinematograph Act (II of 1918). Code of Criminal Procedure and the Act s. 33(7) of the Bombay Police Act, 1951, s. 110 of the Bombay Police Act, 1951, s. 33(1) of the Bombay Police Act Bombay Prohibition Act, 1949, provisions of section 33(7) PREVENTIVE DETENTION ACT Bombay Police Act, 1902, INDIAN INCOME TAX ACT Drugs Act, 1940, See more information ... This judgment contains sensitive subject matter and is not displayed to guest users. Please sign into access the full judgment, citations, and related authorities. Log in Create free account