Section 548(2)(a) in Greater Hyderabad Municipal Corporation Act, 1955

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State of Telangana - Subsection

Section 548(2)(a) in Greater Hyderabad Municipal Corporation Act, 1955

(a)the animal whether male or female -

(i)has not attained the age of 3 years and in case of sheep or goat one year; or

(ii)is useful for the purpose of draught or any kind of agricultural operation;