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[Cites 0, Cited by 0] [Section 190] [Entire Act]

State of Gujarat - Subsection

Section 190(2) in The Gujarat Municipalities Act, 1963

(2)Subject to the provisions of sub-section (3) the Chief Officer may take possession of any dog found wandering unmuzzled in any public place and may either detain such dog until its owner has claimed it, has provided a proper muzzle for it, and has paid all the expenses of its detention or cause it to be destroyed.