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[Cites 0, Cited by 0] [Section 301(1)] [Section 301] [Entire Act]

State of Assam - Subsection

Section 301(1)(e) in Gauhati Municipal Corporation Act, 1971

(e)Fix the fee which shall be charged for such detention and provide that any such dog shall be liable to be destroyed or otherwise disposed of unless it is claimed and the fee in respect thereof is paid within one week.