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 3] [Entire Act] State of Telangana - Subsection Section 3(4) in Telangana Towns Nuisances Act, 1889 (4)Whoever, being in charge of any vehicle or cattle, leaves it or them at such a distance as not to have the same under due control.
