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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Karnataka - Subsection

Section 14(1)(b) in The Karnataka Cattle Trespass Act, 1966

(b)in any case referred to in clause (ii) direct any such non-resident owner, by special or general order, to remove or cause to be removed all or any of his cattle to such place or places within the State and within such period as may be specified in the order.