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[Cites 0, Cited by 0] [Section 295] [Entire Act]

State of Maharashtra - Subsection

Section 295(1) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(1)No person shall feed or cause or permit to be feed any animal which is kept for dairy purposes or is intended for human food on excrementitious matter, stable refuse, filth or other offensive matter.