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[Cites 0, Cited by 0] [Section 248(3)] [Section 248] [Entire Act]

State of Telangana - Subsection

Section 248(3)(b) in Greater Hyderabad Municipal Corporation Act, 1955

(b)every person who after the first day of May in any financial year becomes the owner or takes charge of any dog shall, within one week from the date on which he becomes the owner or takes charge of the dog, forward to the Commissioner a like return, signed by him.