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[Cites 0, Cited by 0] [Section 3(3)] [Section 3] [Entire Act]

State of Telangana - Subsection

Section 3(3)(p) in Telangana Irrigation Utilisation and Command Area Development Act, 1984

(p)to receive, borrow and lend moneys by or on behalf of it, which are necessary for the due discharge of its functions, and also to recover moneys due to it or on its behalf;