Section 2(6) in The Himachal Pradesh Municipal Corporation Act, 1994
(6)"bye-laws" mean bye-laws made under this Act;[(6-a). "cattle" means domestic animals and includes elephants, camels, buffaloes, cows, oxen, horses, mares, geldings, ponies, colts, fillies, mules, asses, pigs, rams, ewes, sheep, lambs, goats and kids;"; and] [Clause (6-a) inserted vide Act No. 33 of 2011.]
