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Section 5 — Powers to destroy arms dump, fortified positions, etc.

The Punjab Disturbed Areas Act, 1983
Any Magistrate or Police Officer not below the rank of a Sub-Inspector may, if he is of the opinion that it is necessary so to do, destroy any arms dump, prepared or fortified position or shelter from which armed attacks arc made or are likely to be made or are attempted to be made or any structure used as training camp for armed volunteers or utilized as a hide-out by armed gangs or absconders wanted for any offence.

Official Hindi (PDF) ↗

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