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[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

State of Haryana - Subsection

Section 24(1)(d) in Haryana Panchayati Raj Act, 1994

(d)the owner of any dog or other animal suffering or reasonably suspected to be suffering from rabbies or which is dangerous, to destroy, confine or cause to be confined such dog or animal;