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 289] [Entire Act] State of Chattisgarh - Subsection Section 289(3) in The Chhattisgarh Municipalities Act, 1961 (3)For the purposes of this section, the word "animal" shall include horned cattle, elephants, camels, horses, ponies, asses, mules, deer, sheep, goats, swine and other large animals.
