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 298(2)] [Section 298] [Entire Act] State of Uttar Pradesh - Subsection Section 298(2)(n) in The U.P. Municipalities Act, 1916 (n)[ providing for the confinement, removal or destruction of animals] [Inserted by U.P. Act No. 7 of 1949.];