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[Cites 0, Cited by 0] [Section 100(1)] [Section 100] [Entire Act]

State of Telangana - Subsection

Section 100(1)(b) in Telangana District Boards Act, 1955

(b)appoint from time to time, by public notice a certain period within which any dog without collars or other marks distinguishing them as private property found straying on the streets or beyond the enclosures of the houses of the owners of such dogs, may be destroyed and cause them to be destroyed accordingly.