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[Cites 0, Cited by 0] [Section 258] [Entire Act]

State of Meghalaya - Subsection

Section 258(1) in Meghalaya Municipal Act, 1973

(1)the Board may, by public notice require that every dog in respect of which a license fee has been paid and registered in the books of municipality, shall wear a collar to which shall be attached a token to be issued by the Board, and may from time to time, give notice that with effect from a date to be specified in the notice, every dogs found wandering within municipality without a collar bearing such a token will be liable to be destroyed or otherwise disposed of.