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[Cites 0, Cited by 0] [Section 276] [Entire Act]

State of Tamilnadu - Subsection

Section 276(1) in Tamil Nadu District Municipalities Act, 1920

(1)When any animal or article of food is seized under section 274, it may, with the consent of the owner or person in whose possession it was found, be forthwith destroyed in such manner as to prevent its being used for human food or exposed for sale, and if the article is perishable, without such consent.