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[Cites 0, Cited by 0] [Section 389] [Entire Act]

State of Karnataka - Subsection

Section 389(1) in Karnataka Municipal Corporations Act, 1976

(1)When any animal, poultry, fish or other article of food (or any utensil or vessel) is seized under section 387, it may, with the consent of the owner or person in whose possession it was found, be forthwith destroyed, and if the article is perishable, without such consent.