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 2(39)] [Section 2] [Entire Act] State of Telangana - Subsection Section 2(39)(b) in Greater Hyderabad Municipal Corporation Act, 1955 (b)when used with reference to any animal, vehicle or boat includes the person for the time being in charge of the animal, vehicle or boat;