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[Cites 0, Cited by 0] [Section 139(1)] [Section 139] [Entire Act]

State of Telangana - Subsection

Section 139(1)(ii) in Telangana District Boards Act, 1955

(ii)unless otherwise directed by the Government no portion of the proceeds of such tax shall be expended for purposes other than making arrangements for the health and comfort of the pilgrims resorting to or the improvement or development of such local area;]