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[Cites 0, Cited by 0] [Section 325(5)] [Section 325] [Entire Act]

NCT Delhi - Subsection

Section 325(5)(iii) in The New Delhi Municipal Council Act, 1994

(iii)If within one month of such seizure the owner of the animal, carcass or flesh fails to appear and prove his claim to the satisfaction of the Chairperson or if the owner is convicted of an offence under this Act in respect of such animal, carcass or flesh, the proceeds of any sale under clause (i) of this sub-section shall vest in the Council.