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State of Odisha - Section

Section 288 in Orissa Municipal Act, 1950

288. Power to destroy stray pigs or dogs.

(1)The Council may, and, if so directed by the District Magistrate, shall give public notice that unlicensed pigs or dogs straying within specified limits will be destroyed.
(2)When such notice has been given, the Executive Officer may cause to be destroyed in any manner not inconsistent with the terms of the notice any unlicensed pig or dog, as the case may be, found straying within such limits.