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[Cites 0, Cited by 0] [Section 417(1)] [Section 417] [Entire Act]

State of Nagaland - Subsection

Section 417(1)(b) in Nagaland Municipal Act, 2001

(b)Issue a temporary or standing order that any dog without collars or other marks distinguishing them as private property, found straying on the streets or beyond the enclosures of the houses of the owners of such dogs, may be destroyed or caused them to be destroyed accordingly.