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[Cites 0, Cited by 0] [Section 119(3)] [Section 119] [Entire Act]

Union of India - Subsection

Section 119(3)(b) in Cantonments Act, 1924

(b)by public direct that, after such date as may be specified in the notice, dogs which are without collars or without marks distinguishing them as private property and are found straying on the owners, it any, may be destroyed, and cause them to be destroyed accordingly.