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 2] [Entire Act] State of Kerala - Section Section 436 in Kerala Municipality Act, 1994 436. Prohibition of keeping of animals so as to cause nuisance or danger. - No person shall keep any animal on his premises so as to cause nuisance or danger to any person in the neighbourhood.
