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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Madhya Pradesh - Subsection

Section 29(5) in The M.P. Gram Panchayat (Sanitation, Conservancy and Prevention and Abatement of Nuisance) Rules, 1999

(5)All expenses incurred by the Gram Panchayat under this rule may be recovered from the owner of the dog which has been taken possession of or detained, in the manner provided for the recovery of taxes under the Act.