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[Cites 0, Cited by 0] [Section 530] [Entire Act]

State of Telangana - Subsection

Section 530(4) in Greater Hyderabad Municipal Corporation Act, 1955

(4)Nothing in this section shall be deemed to prevent the Commissioner from granting written permission for the slaughter of an animal in any public place that he thinks fit, on the occasion of any festival or ceremony or under special circumstances.