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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Karnataka - Subsection

Section 7(4) in The Karnataka Animal Diseases (Control) Act, 1961

(4)If the Veterinary Officer cancels the order passed by the Inspector, the place specified in such order shall cease to be an infected place and the Inspector shall give notice accordingly to the owner, occupier or person in charge of such building.