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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Haryana - Subsection

Section 17(5) in Punjab Military Transport Act, 1916

(5)When notice has been sent to the Collector under sub-section (2) of this section the animal or thing shall become the absolute property of the [Government.] [Substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.]