Section 139(1)(b) in The M.P. Public Health Act, 1949

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State of Madhya Pradesh - Subsection

Section 139(1)(b) in The M.P. Public Health Act, 1949

(b)to issue a temporary or standing order that any dogs without collars or other marks distinguishing them as private property found straying on the streets or beyond the enclosure of the houses of the owners of such dogs should be destroyed and destroy or cause them to be destroyed accordingly :

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State of Madhya Pradesh - Subsection

Section 139(1)(b) in The M.P. Public Health Act, 1949