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[Cites 0, Cited by 1] [Section 7] [Entire Act]

State of Karnataka - Subsection

Section 7(1) in The Karnataka Cattle Trespass Act, 1966

(1)Any person authorised by the State Government in this behalf, or any member of the watch and ward staff of a Village or Town panchayat, may seize or cause to be seized any cattle trespassing on any land in a village and doing damage to such land or to any crop or produce thereon.