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[Cites 0, Cited by 0] [Section 521] [Entire Act]

State of West Bengal - Subsection

Section 521(d) in The Calcutta Municipal Corporation Act, 1980

(d)fix the fee which shall be charged for such detention, and provide that any such dog shall be liable to be destroyed or otherwise disposed of unless it is claimed and the fee in respect thereof is paid within one week.