Magistrate may prohibit repetition or continuance of public nuisance
Magistrate may prohibit repetition or continuance of public nuisance.
143. A District Magistrate or Sub-divisional Magistrate, or any other Executive Magistrate empowered by the State 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.