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[Cites 0, Cited by 0] [Section 249] [Entire Act]

State of West Bengal - Subsection

Section 249(3) in West Bengal Municipal Corporation Act, 2006

(3)Notwithstanding anything contained in any other law for the time being in force, the Commissioner may cause to be removed or impounded any animal tethered or being milked or found staying in any public street or other public place.