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[Cites 0, Cited by 0] [Section 185] [Entire Act]

State of Gujarat - Subsection

Section 185(2) in The Gujarat Panchayats Act, 1993

(2)If the owner or his agent appears but refuses to pay the fees and expenses as required under sub-section (1) on the ground that the seizure was illegal and that the owner is about to make a complaint under section 188. then upon the deposit of the fees and expenses incurred in respect of the cattle, the cattle shall be delivered to him.