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[Cites 0, Cited by 0] [Section 174] [Entire Act]

State of Maharashtra - Subsection

Section 174(c) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(c)the costs of maintaining any livestock seized under the said section 171, shall be chargeable at the rates respectively specified in this behalf in the rules of the Zilla Parishad and shall be included in the costs of recovery to be levied under section 167.