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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Maharashtra - Subsection

Section 20(2) in Maharashtra Keeping and Movement of Cattle In Urban Areas (Control) Act, 1976

(2)Subject to the provisions of sub-section (1), the provisions of this Act shall be in addition to, and not in derogation of the provisions of any law relating to municipal corporation, municipal council or other local authority of the urban area or part thereof in which this Act has come into force.