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[Cites 0, Cited by 0] [Section 23(4)] [Section 23] [Entire Act]

State of Madhya Pradesh - Subsection

Section 23(4)(b) in The M.P. Shakari Krishi Aur Gramin Vikas Bank Adhiniyam 1999

(b)In such cases, notwithstanding anything contained in the Gallic Trespass Act, 1871 (No. 1 of 1871), cattle shall be released from the pound only on the order of distrainer and, in the event of such cattle being acutioned according to the provisions of Cattle Trespass Act, the sale proceeds, after deduction of expenditure incurred by pound, shall be deposited with the District Development Bank.