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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Andhra Pradesh - Subsection

Section 27(3) in Hyderabad City Police Act, 1348F

(3)Destruction or sale of dogs:- If any dog which has been detained under Sub-section (2) remains without the owner providing it with a muzzle for 3 clear days and paying all expenses for such detention may be sold or destroyed with the sanction and under the order of Commissioner of City Police, Hyderabad.