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[Cites 0, Cited by 0] [Section 378] [Entire Act]

State of Punjab - Subsection

Section 378(3) in The Punjab Municipal Act, 1999

(3)Any animal tethered or any cow or buffalo or other animal found being milked as aforesaid in any street, may be removal by the Chief Officer of the Municipality or any officer or employee of the Municipality authorized by it in this behalf and be impounded and dealt with under the provisions of the Cattle-trespass Act, 1871 (Act 1 of 1871).Provisions concerning Execution of Work in or near Streets