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[Cites 0, Cited by 0] [Section 288] [Entire Act]

State of Maharashtra - Subsection

Section 288(1) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(1)If within ten days any cattle has been impounded, no person appearing to be the owner of such cattle claims the cattle under section 286, such cattle shall be forthwith sold by auction.