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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(2) in Maharashtra Keeping and Movement of Cattle In Urban Areas (Control) Act, 1976

(2)On receipt of such appeal, the Appellate Authority may, after making such inquiry as may be necessary and giving a reasonable opportunity to the appellant to be heard, pass such orders as it thinks fit.