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State of Jammu-Kashmir - Section

Section 9 in Jammu and Kashmir Cattle Trespass Act, 1977

9. Cattle damaging Public Roads, Canals and Embankments.

- Persons in charge of public roads, pleasure grounds, plantations, canals, drainage works, embankments and the like and officers of Police, may seize, or cause to be seized any cattle doing damage to such roads, grounds, plantations, canals, drainage works, embankments and the likes or slops of such roads, canals, embankments and shall send them or cause them to be sent within twenty four hours to the nearest pound.