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[Cites 0, Cited by 0] [Section 190(1)] [Section 190] [Entire Act]

State of Gujarat - Subsection

Section 190(1)(a) in The Gujarat Panchayats Act, 1993

(a)in any case referred to in clause (i) direct any such resident owner, by special or general order, or remove or cause to be removed all or any dry or useless cattle belonging to him to such place or places within the State and within such period as may be specified in the order, and