Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Madhya Pradesh - Subsection

Section 29(2) in The M.P. Gram Panchayat (Sanitation, Conservancy and Prevention and Abatement of Nuisance) Rules, 1999

(2)The Gram Panchayat may take possession of any dog found wandering unmuzzled in any public place and may either detain such dog until its owner has claimed it and provided a proper muzzle for it and has paid all the expenses of its detention or cause it to be destroyed.