Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 179] [Entire Act]

State of Telangana - Subsection

Section 179(1) in Telangana District Boards Act, 1955

(1)In the event of any dispute arising between a Board and any other Board or other local bodies on any matter in which they are jointly interested, such dispute shall be referred to Government whose decision shall be final.