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[Cites 0, Cited by 0] [Section 252] [Entire Act]

State of Chattisgarh - Subsection

Section 252(2) in The Chhattisgarh Municipalities Act, 1961

(2)Subject to the provisions of sub-section (3), the Council may take possession of any dog found wandering un-muzzled in any public place and may either detain such dog until its owner has claimed it, has provided a proper muzzle for it, and has paid all the expenses of its detention or cause it to be destroyed.