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 171] [Entire Act] State of Haryana - Subsection Section 171(3) in The Haryana Municipal Act, 1973 (3)For the purposes of this section the word "animal" shall be deemed to mean all horned cattle, elephant, camels, horses, ponies, asses, mules, deer, sheep, goats, swine and other large animals.
