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[Cites 0, Cited by 0] [Section 233] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 233(3) in Jammu and Kashmir Municipal Corporation Act, 2000

(3)Any animal tethered or any cow or any buffalo found being milked as aforesaid in any street may be removed by the Commissioner or any Corporation officer or employee and be impounded and dealt with under provision of the Catttle Trespass Act, Samvat 1977.