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 344] [Entire Act] State of Karnataka - Subsection Section 344(b) in Karnataka Municipal Corporations Act, 1976 (b)keep any animal or bird on his premises so as to be a nuisance or so as to be dangerous; or
