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State of Uttar Pradesh - Section

Section 251 in The U.P. Municipalities Act, 1916

251. Bar to compensation for dogs lawfully destroyed.

- No damages shall be payable in respect of a dog or other animals destroyed or otherwise disposed of under the provisions of Section 249 or 250 or of any bye-law made under sub-head (h) or (l) of Heading H of Section 298.