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[Cites 0, Cited by 0] [Section 276(1)] [Section 276] [Entire Act]

State of Maharashtra - Subsection

Section 276(1)(b) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(b)for the stallage or keeping of horses, camels, donkeys and animals other than milch cattle and animals intended for human food, except under and in accordance with a licence granted under the provisions of the bye-laws made in this behalf.