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 1] [Section 58] [Entire Act] State of Karnataka - Subsection Section 58(12) in Karnataka Municipal Corporations Act, 1976 (12)the destruction of birds or animals causing nuisance, or of vermin and confinement or destruction of stray or ownerless dogs;
