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[Cites 0, Cited by 0] [Section 266] [Entire Act]

State of Uttar Pradesh - Subsection

Section 266(iv) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(iv)The pound-keeper shall also be paid for feeling and 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.