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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Andhra Pradesh - Subsection

Section 52(2) in Andhra Pradesh Panchayat Raj Act, 1994

(2)Subject to the provisions of sub-Section (1) the provisions of the Cattle Trespass Act, 1871 shall, as far as may be applicable to the cattle pounds referred to in clause (i) of sub-Section (1).