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 35] [Entire Act] Union of India - Subsection Section 35(5) in The Prevention Of Cruelty To Animals Act, 1960 (5)Any amount payable by an owner of an animal under sub-section (4) may be recovered in the same manner as an arrear of land revenue.
