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 1] [Entire Act] State of Andhra Pradesh - Section Section 254 in Andhra Pradesh Municipalities Act, 1965 254. Prohibition against keeping animal so as to be a nuisance or dangerous. - No person shall keep any animal on his premises so as to be a nuisance or so as to be a dangerous to the public.
