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[Cites 0, Cited by 0] [Section 193] [Entire Act]

State of Telangana - Subsection

Section 193(2) in Telangana District Boards Act, 1955

(2)The memorandum shall set forth, concisely and under distinct heads, the grounds of objection to the order appealed from without any argument or narrative, and such grounds shall be numbered consecutively.