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[Cites 0, Cited by 0] [Section 134] [Entire Act]

State of Meghalaya - Subsection

Section 134(4) in Meghalaya Municipal Act, 1973

(4)Notwithstanding anything contained in this section, the surplus or, the sale, proceeds of a cart, carriage of animal seized under this section may be devoted to the payment of any fine, imposed under the proceeding section; and any cart, carriage or animal which has been seized under this section may be sold for the realization of any such fine.