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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Madhya Pradesh - Subsection

Section 16(3) in The M.P. Horse Sickness Act, 1960

(3)All expenses incurred in connection with the disposal of carcass and other articles under this section shall be borne by the person in charge of the horse and in case of failure of the person to pay the same they shall be recoverable as an arrear of land revenue.