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[Cites 0, Cited by 0] [Section 155] [Entire Act]

State of Telangana - Subsection

Section 155(c) in Telangana District Boards Act, 1955

(c)the costs of maintaining any live-stock seized under the said section, shall be chargeable at the rates respectively prescribed in the rules made in this behalf and shall be included in the costs of recovery to be levied under section 148.