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[Cites 0, Cited by 0] [Section 548] [Entire Act]

State of Telangana - Subsection

Section 548(3) in Greater Hyderabad Municipal Corporation Act, 1955

(3)Save as otherwise provided in this Act, the opinion of the Veterinary Officer on all the questions on which he is required by sub-section (2) to form the opinion shall be final and shall not be questioned in any Court of Law.