Section 258(2)(iii) in Meghalaya Municipal Act, 1973

[Cites 0, Cited by 0] [Section 258(2)] [Section 258] [Entire Act]

State of Meghalaya - Subsection

Section 258(2)(iii) in Meghalaya Municipal Act, 1973

(iii)after a date specified in this behalf in a notice published under sub-section (1), destroy or cause to be destroyed or otherwise dispose of any dog found wandering about roads or public places without a collar bearing a token issued by the Board or other marks distinguishing it as private property.

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State of Meghalaya - Subsection

Section 258(2)(iii) in Meghalaya Municipal Act, 1973