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

State of Telangana - Subsection

Section 249(4) in Greater Hyderabad Municipal Corporation Act, 1955

(4)If any person, within three days from the date of such seizure, satisfies the Commissioner that he is the owner or person in charge of such dog, the Commissioner shall order it to be delivered to such person on payment of the tax, if any, due and the costs incurred by the Commissioner by reason of its detention.