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[Cites 0, Cited by 0] [Section 87] [Entire Act]

State of Karnataka - Subsection

Section 87(p) in Karnataka Municipalities Act, 1964

(p)arranging for the destruction or the detention and preservation of such dogs within the [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.] as may be dealt with under the law in force relating to police or under section 222 of this Act;