Section 298(2)(k) in The U.P. Municipalities Act, 1916

[Cites 0, Cited by 0] [Section 298(2)] [Section 298] [Entire Act]

State of Uttar Pradesh - Subsection

Section 298(2)(k) in The U.P. Municipalities Act, 1916

(k)requiring that every registered [animal] [Substituted by U.P. Act No. 26 of 1964.], shall wear a collar to which shall be attached a token to be issued by the [Municipality] [Substituted by U.P. Act No. 12 of 1994.];

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 298(2)(k) in The U.P. Municipalities Act, 1916