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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Maharashtra - Subsection

Section 44(1) in Maharashtra Police Act

(1)The Commissioner and the Superintendent in areas under their respective charges may from time to time, by public notice, proclaim that any stray dogs found, during such period as may be specified in the said notice, wandering in the streets or in any public place may be destroyed, and any dog so found within such period may be destroyed accordingly.