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[Cites 0, Cited by 0] [Section 290] [Entire Act]

State of Maharashtra - Subsection

Section 290(1) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(1)Any person whose cattle have been seized under this Chapter or having been so seized, have been detained in contravention thereof, may, at any time, within ten days from the date of the seizure, make a complaint to a Magistrate of the first class.