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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Rajasthan - Subsection

Section 41(4) in The Rajasthan Land Revenue (Payments, Credits, Refunds & Recovery) Rules, 1958

(4)The pound keeper shall also be paid for feeding and a watering any animal committed to his custody by proper authority, at the rate for the time being fixed under section 5 of the Cattle Trespass Act, 1871, for feeding and watering impounded cattle.