Section 28 in Jammu and Kashmir Cattle Trespass Act, 1977
28. Pounds may be used for the unclaimed or attached cattle.
- The Pounds , established under this Act may, whenever necessary be utilized for the upkeep of cattle to which the provision of the law for the time being in force, relating to unclaimed or attached property is applied. The expenses of such cattle shall be paid according to the scale in force.
