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

State of Telangana - Subsection

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

(a)Every person who owns or is in charge of any dog shall, before the first day of May in each financial year, forward to the Commissioner a return signed by him containing his name and address and the age of such dog;