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[Cites 0, Cited by 0] [Section 222] [Entire Act]

State of Karnataka - Subsection

Section 222(1) in Karnataka Municipalities Act, 1964

(1)The municipal council may, by public notice require that every dog, while in the streets and not being led by some person, shall be muzzled in such a way as to allow the dog freely to breathe and to drink, while effectually preventing it from biting.