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State of Goa - Section

Section 112D in The Goa Panchayat Raj Act, 1994

112D. Delivery of cattle claimed.

- If the owner of cattle which are impounded under section 112 C or his agent appears and claims the cattle, the Panchayat or Block Development Officer, as the case may be, shall deliver them to him on payment of the pound fees and expenses chargeable in respect of such cattle as the Government may, from time to time, by notification in the Official Gazette, specify for each kind of cattle.