Section 298(2)(l) in The U.P. Municipalities Act, 1916

[Cites 0, Cited by 0] [Section 298(2)] [Section 298] [Entire Act]

State of Uttar Pradesh - Subsection

Section 298(2)(l) in The U.P. Municipalities Act, 1916

(l)providing that [an animal] [Substituted by U.P. Act No. 26 of 1964.], unless registered and wearing such token, may, if found in any public place, be destroyed or otherwise disposed of;

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State of Uttar Pradesh - Subsection

Section 298(2)(l) in The U.P. Municipalities Act, 1916