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

State of Chattisgarh - Subsection

Section 252(5) in The Chhattisgarh Municipalities Act, 1961

(5)All expenses incurred by the Council under this section may be recovered, from the owner of any dog which has been taken possession of or detained, in the manner provided by Chapter VIII.