Section 336(1)(b) in The City of Nagpur Corporation Act, 1948

[Cites 0, Cited by 0] [Section 336(1)] [Section 336] [Entire Act]

Nagpur Province - Subsection

Section 336(1)(b) in The City of Nagpur Corporation Act, 1948

(b)issue a temporary or standing order that any dogs without collars or other marks distinguishing them as private property found straying on the streets or beyond the enclosure of the houses of the owners of such dogs should be destroyed and destroy or cause them to be destroyed accordingly :

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Nagpur Province - Subsection

Section 336(1)(b) in The City of Nagpur Corporation Act, 1948