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[Cites 0, Cited by 0] [Section 248(4)] [Section 248] [Entire Act]

State of Telangana - Subsection

Section 248(4)(ii) in Greater Hyderabad Municipal Corporation Act, 1955

(ii)in cases in which a person becomes the owner or takes charge of any dog, not under the age of six months, after the first day of May, the tax shall be payable immediately after the expiry of one week from the day on which he becomes the owner or takes charge of such dog: