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[Cites 0, Cited by 0] [Section 186] [Entire Act]

State of West Bengal - Subsection

Section 186(3) in Siliguri Municipal Corporation Act, 1990

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