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State of Telangana - Section

Section 531 in Greater Hyderabad Municipal Corporation Act, 1955

531. Prohibition of sale in unauthorised private markets.

- No person who knows that any private market has been established without the sanction of the Commissioner, or is kept open after a licence for keeping the same open has been refused, cancelled or suspended by the Commissioner, shall sell or expose for sale therein any animal or articles of food.