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[Cites 0, Cited by 0] [Section 470] [Entire Act]

State of Kerala - Subsection

Section 470(3) in Kerala Municipality Act, 1994

(3)Any animal caused to be removed by the Secretary under sub-section (2) may, notwithstanding that such animal is not a cattle as defined in the Kerala Cattle Trespass Act, 1961 (26 of 1961), be impounded and dealt with under the provisions of that Act.