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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Tamilnadu - Subsection

Section 12(1) in Tamil Nadu Rinderpest Act, 1940

(1)If the Veterinary Surgeon has reason to believe that any infective animal is or has been kept in any place owned, controlled or managed, by any local authority or railway administration where animals are kept temporarily for purposes of sale, exhibition or transit, he may, by order in writing, declare such place to be an infected place.