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 3] [Section 182] [Entire Act] State of Punjab - Subsection Section 182(2) in Punjab Municipal Act, 1911 (2)[ Any animal found picked, tethered or straying on any public stree without the permission of the committee may be removed to a pound by any officer or servant of the committee or by a police officer.] [Added by Punjab Act No. 3 of 1933.]
