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Bengal Presidency - Section

Section 102 in The Calcutta Police Act, 1866

102. Stray dogs to be killed at certain appointed periods

It shall be lawful for the Commissioner of Police, by order in writing, to be affixed at the principal police-stations and also to be published in some public newspaper, to appoint, from time to time, certain periods within which any dogs found straying in the streets or beyond the enclosures of the houses of the owner of such dogs may be destroyed.