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[Cites 0, Cited by 1] [Section 43] [Entire Act]

State of Karnataka - Subsection

Section 43(1) in Karnataka Police Act, 1963

(1)The Commissioner and the Superintendent in areas under their respective charges may, from time to time by public notice, and after consultation with the Health Officer of the area concerned or other prescribed officer of the Department of Public Health, proclaim that any stray dogs found during such period as may be specified in the said notice, wandering in the streets or in any public place may be destroyed, and any dog so found within such period may be destroyed accordingly.