Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 71] [Entire Act] State of Tamilnadu - Subsection Section 71(vii) in Chennai City Police Act, 1888 (vii)Driving, etc., animals or vehicles on afoot-way. - Whoever leads or rides any animal, or drives, drag or pushes any vehicle, upon any foot-way, or fastens any animal so that it can stand across or upon any foot-way.
