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(c) in Telangana District Boards Act, 1955 (c)all rents and profits accruing from the properties bought, constructed or maintained by the Board or from properties otherwise vested in the Board;
