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[Cites 0, Cited by 0] [Section 269] [Entire Act]

State of Maharashtra - Subsection

Section 269(3) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(3)The Chief Officer may seize the carcass or meat of any animal slaughtered contrary to the provisions of sub-section (1) and may cause it to be sold, destroyed or disposed of in such other manner as he may think fit.