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[Cites 0, Cited by 0] [Section 374] [Entire Act]

State of West Bengal - Subsection

Section 374(3) in Kolkata Municipal Corporation Act, 1980

(3)Any animal tethered or any cow or buffalo or other animal found being milked as aforesaid in any street may be removed by the Municipal Commissioner or any officer or employee of the Corporation and impounded and dealt with under the provisions of the West Bengal Cattle Licensing Act, 1959 (West Bengal Act 1 of 1959).