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[Cites 0, Cited by 0] [Section 249] [Entire Act]

State of Telangana - Subsection

Section 249(3) in Greater Hyderabad Municipal Corporation Act, 1955

(3)Any dog which has no number ticket so attached or suspended -
(i)shall be presumed to be a dog in respect of which no licence has been granted, and
(ii)may be seized by the police or by any officer duly authorised by the Commissioner in this behalf, and detained until the tax due, if any, has been paid.