Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 258(2)] [Section 258] [Entire Act]

State of Meghalaya - Subsection

Section 258(2)(ii) in Meghalaya Municipal Act, 1973

(ii)confine, or cause to be confined any dog found wandering about roads or public places without a collar or other markets distinguishing it as private property and charge a fee for such detention, and destroy or otherwise dispose of any such dog if it is not claimed within one week and the fee paid;