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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Telangana - Subsection

Section 15(7) in Telangana District Boards Act, 1955

(7)Every appeal under this section shall be heard de die in deem and disposed of by the District Judge as expeditiously as possible, and his decision shall be communicated forthwith to the Returning Officer.