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] [Entire Act] State of Tamilnadu - Section Section 58 in Chennai City Police Act, 1888 58. Magistrate may order delivery of animal to owner. - Any Magistrate may, at any time and upon such terms as he thinks fit, direct that any animal detailed under the provisions of section 55 of this Act shall be delivered to the owner thereof.
