Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 127] [Entire Act] State of Telangana - Subsection Section 127(d) in Telangana District Boards Act, 1955 (d)all penalties paid to or levied by or on behalf of the Board and all fines imposed by a Magistrate under this Act or the rules and bye-laws framed thereunder;
