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[Cites 0, Cited by 0] [Section 301(2)] [Section 301] [Entire Act]

State of Assam - Subsection

Section 301(2)(b) in Gauhati Municipal Corporation Act, 1971

(b)By public notice direct, that after such date as may be specified in the notice, dogs which are without collars or without marks distinguishing them as private property and are found straying on the streets or beyond the enclosures of the houses of their owners if any, may be destroyed and cause them to be destroyed accordingly.