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[Cites 0, Cited by 0] [Section 355(1)] [Section 355] [Entire Act]

State of Madhya Pradesh - Subsection

Section 355(1)(a) in The M.P. Municipal Corporation Act, 1956

(a)authorise any person-
(i)to destroy, or cause to he destroyed or confine or cause to be confined for such period as the Commissioner may direct, any dog or other animals suffering or reasonably suspected to be suffering from rabies, or bitten by any dog or other animal suffering or suspected as aforesaid, or any dog or other animals dangerous to human safety, or any bird, animal or other vermin causing a nuisance;
(ii)to confine, or cause to be confined any dogs found wandering about streets or public places without collars or other marks distinguishing them as private property and to charge, a fee for such detention and to destroy or otherwise dispose of any such dog if it is not claimed within one week and the fee paid;