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[Cites 0, Cited by 0] [Section 249] [Entire Act]

State of Maharashtra - Subsection

Section 249(4) in The City of Nagpur Corporation Act, 1948

(4)The expenses incurred in taking any action under sub-sections (1) and (3) shall be paid by the person in whose possession such animal, food, drink, drug, utensil or vessel was at the time of its seizure and no claim shall lie for compensation for any animal or article so destroyed.