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[Cites 0, Cited by 0] [Section 293] [Entire Act]

State of Maharashtra - Subsection

Section 293(6) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(6)All expenses incurred by the Chief Officer under this section may be recovered from the owner of any dog which has been taken possession of or detained in the same manner as an amount due on account of a property tax.