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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Karnataka - Subsection

Section 9(2)(c) in The Karnataka Animal Diseases (Control) Act, 1961

(c)on the publication of a notification under clause (a) or (b) any place declared by the Inspector or the Veterinary Officer to be an infected place and not included in the infected area as defined in such notification shall cease to be an infected place and the Inspector shall give notice accordingly to the owner, occupier or person in charge of such place;