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[Cites 0, Cited by 0] [Section 240(1)] [Section 240] [Entire Act]

State of Telangana - Subsection

Section 240(1)(b) in Greater Hyderabad Municipal Corporation Act, 1955

(b)vehicles, boats and animals vesting in the State to be used or intended to be used solely for public purposes and not used or intended to be used for purposes of profit;