Section 100(d) in Tamil Nadu District Municipalities Act, 1920
(d)[] [The original clauses (d) and (e) were omitted and the original clause (f) was re-enacted as clause (d) by section 8(i) of the Madras District Municipalities (Third Amendment) Act, 1942 (Madras Act XXXVIII of 1942), re-enacted permanently with specified modification by section 3 of, and the Schedule to the Tamil Nadu Re-enacting (No. III) Act, 1948 (Tamil Nadu Act IX of 1948).] animals which during the whole of the half-year have been kept in any institution for the reception of infirm animals or which are certified by a veterinary surgeon to have been unfit for use during the whole of the half-year.
