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[Cites 0, Cited by 0] [Section 311(2)] [Section 311] [Entire Act]

State of Haryana - Subsection

Section 311(2)(b) in Haryana Municipal Corporation Act, 1994

(b)[ by public notice direct that, after such date, as may be specified in the notice, dogs which are without collars or without marks, distinguishing them as private property and are found straying on the streets or beyond the enclosures of the houses of their owners, if any, may be detained at a place to be specified by the Commissioner.] [Substituted by Haryana Act No. 22 of 2009.]