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[Cites 0, Cited by 0] [Section 11A] [Entire Act]

State of Himachal Pradesh - Subsection

Section 11A(6) in The Himachal Pradesh Panchayati Raj Act, 1994

(6)If the Gram Panchayat fails in identifying such stray cattle due to tampering with identification mark or mutilation thereof, it shall report the matter to the in-charge of the nearest Animal Husbandry Dispensary who shall lodge the stray cattle to the nearest Gosadan or Goshala.