Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 249(3)] [Section 249] [Entire Act] State of Telangana - Subsection Section 249(3)(i) in Greater Hyderabad Municipal Corporation Act, 1955 (i)shall be presumed to be a dog in respect of which no licence has been granted, and