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Cattle-Trespass Act, 1871 11. Cattle damaging public roads, canals and embankments Persons is charge of public roads, pleasure-grounds, plantations, canals, drainage-works, embankments and the like, and officers of police, may seize, or cause to be seized, any cattle doing damage to such roads, grounds, plantations, canals, drainage-works, embankments, and the like, or the sides or slopes or such roads, canals, drainage-works, or embankments, or found straying thereon. And shall 11[send them or cause them to be sent within twenty-four hours] to the nearest pound.    |
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