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[Cites 0, Cited by 0] [Section 209] [Entire Act]

State of Telangana - Subsection

Section 209(b) in Telangana District Boards Act, 1955

(b)in respect of powers under the control or management of a Board, the High Court shall have no powers under sub-section (4) of section 26 of the said Act, and the Government may authorize any person or persons to exercise such of those powers as may be prescribed and may, at any time withdraw such powers;