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State of Haryana - Section

Section 91 in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996

91. Memorandum showing disposal of proceeds of sale. [Section 209.]

- When impounded animals have been sold under the authority of section 14 or section 16 of the Cattle Trespass Act, 1871, the account to be delivered to the owner as required by that section, shall be drawn up by the pound keeper in form of a memorandum in Form XLI and the receipt referred to in section 16 of the said Act shall be taken in the last column of the counterfoil.