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[Cites 0, Cited by 0] [Section 243(1)] [Section 243] [Entire Act]

State of Telangana - Subsection

Section 243(1)(a) in Greater Hyderabad Municipal Corporation Act, 1955

(a)the owner of any premises let to or occupied by more than one person owning or having possession or control of vehicles and animals to furnish him with a written return, signed by such owner, of the name and address of each of the said persons, and of the animals and vehicles owned by or in the possession or under the control of each of the said persons kept upon such owner's premises;