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[Cites 0, Cited by 0] [Section 185] [Entire Act]

State of Gujarat - Subsection

Section 185(1) in The Gujarat Panchayats Act, 1993

(1)If the owner of cattle which are impounded under section 184 or his agent appears and claims the cattle, the pound keeper shall deliver them to him on payment of the pound fees and expenses chargeable in respect of such cattle under section 187 and on depositing the amount of security, if any, prescribed under section 189.