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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Telangana - Subsection

Section 56(1) in Telangana District Boards Act, 1955

(1)Every motion or any amendment thereof shall be received in writing and then duly moved. Every motion shall be seconded and until seconded, no debate thereon shall take place nor shall it be put to vote. No amendment which merely negatives the original motion shall be allowed.