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[Cites 0, Cited by 0] [Section 252] [Entire Act]

State of Madhya Pradesh - Subsection

Section 252(1) in The M.P. Municipalities Act, 1961

(1)The Council may, by public notice require that every dog while in the streets and not being led by some person shall be muzzled in such a way as to allow the dog freely to breath and to drink, while actually preventing it from biting.