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[Cites 0, Cited by 0] [Section 132] [Entire Act]

State of Telangana - Subsection

Section 132(2) in Telangana District Boards Act, 1955

(2)At least one month before the date prescribed under sub-section (1) of section 130 for the meeting, the Government shall inform the Committee what total expenditure it sanctions for the coming year from the accumulated balances.