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[Cites 0, Cited by 0] [Section 129(2)] [Section 129] [Entire Act]

State of Telangana - Subsection

Section 129(2)(f) in Telangana District Boards Act, 1955

(f)grants or loans for the acquisition, lay out and construction of any public market or of any market constituted under the [Hyderabad Agricultural Markets Act, 1339 Fasli] [Repealed by Act No. 16 of 1966.], within the area subject to the control of the Board;