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[Cites 0, Cited by 0] [Section 156(1)] [Section 156] [Entire Act]

State of Telangana - Subsection

Section 156(1)(b) in Telangana District Boards Act, 1955

(b)an application in writing, stating the grounds on which the claim of the Board is disputed has been made to the Board within thirty days next after the presentation of a bill under sub-section (1) of section 147, and