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[Cites 0, Cited by 0] [Section 166] [Entire Act]

State of Telangana - Subsection

Section 166(1) in Telangana Panchayat Raj Act, 2018

(1)All moneys received by a Mandal Praja Parishad shall constitute a fund called the Mandal Praja Parishad Fund and shall be applied for the purposes specified in this Act and for such other purposes and in such manner as may be prescribed.