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[Cites 0, Cited by 0] [Section 181] [Entire Act]

State of Gujarat - Subsection

Section 181(c) in The Gujarat Panchayats Act, 1993

(c)any cattle pound in the local area established under any law so ceasing to be in force shall be deemed to be vested in the village panchayat within whose limits it is situate and shall be maintained and managed by the panchayat in accordance with the provisions of this act.