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[Cites 0, Cited by 0] [Section 233] [Entire Act]

Bombay Presidency - Subsection

Section 233(2) in The Bombay Provincial Municipal Corporations Act, 1949

(2)Any animal tethered as aforesaid may be removed by the Commissioner, or by any municipal officer or servant and made over to a police officer, or may be removed by a police officer, who shall deal therewith as with an animal found straying.Temporary Erections on Streets During Festivals