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[Cites 0, Cited by 0] [Section 320] [Entire Act]

State of Nagaland - Subsection

Section 320(3) in Nagaland Municipal Act, 2001

(3)Any animal tethered or any cow or buffalo or other animal found being milked as aforesaid in any street, may be removed by the Chief Officer of the Municipality or any officer or employee of the Municipality authorised by it in this behalf and be impounded and dealt with under the provisions of the Nagaland Cattle-trespass Act, 1985.