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[Cites 0, Cited by 0] [Section 150(1)] [Section 150] [Entire Act]

State of Tamilnadu - Subsection

Section 150(1)(f) in The Coimbatore City Municipal Corporation Act, 1981

(f)provide that any such carriage or animal shall be liable to be destroyed or otherwise disposed of unless it is claimed and the fee in respect thereof is paid within one week; and