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State of Gujarat - Section

Section 91 in The Gujarat Police Act, 1951

91. Impounding of cattle.

- It shall be the duty of every Police Officer, and it shall be lawful for any other person, to seize, and take to any such public pound for confinement therein, any cattle found straying in any street or trespassing upon any private or public property in [any area under the charge of a Commissioner] [These words were substituted for the words 'Greater Bombay' by Bombay 56 of 1959, section 3, Schedule.] [***] [The words 'or in such areas as aforesaid' were deleted by Bombay 20 of 1953, section 11.]