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 71] [Entire Act] State of Tamilnadu - Subsection Section 71(iii) in Chennai City Police Act, 1888 (iii)Driving, etc., elephant or camel without Commissioner's permission. - Whoever drives, rides or leads any elephant or camel without permission from the Commissioner.
