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[Cites 0, Cited by 0] [Section 49(3)] [Section 49] [Entire Act]

State of Maharashtra - Subsection

Section 49(3)(h) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(h)arranging for the destruction or the detention and preservation of dogs which may be destroyed or detained under section 293 of this Act or under section 44 of the Bombay Police Act, 1951 (Bombay XXII of 1951);