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[Cites 0, Cited by 0] [Section 530(1)] [Section 530] [Entire Act]

State of Telangana - Subsection

Section 530(1)(c) in Greater Hyderabad Municipal Corporation Act, 1955

(c)use or permit to be used any place without the City whether as a slaughter-house or otherwise, for the slaughtering of any animal intended for human food to be consumed in the City.