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[Cites 0, Cited by 0] [Section 15(3)] [Section 15] [Entire Act]

State of Telangana - Subsection

Section 15(3)(a) in Telangana District Boards Act, 1955

(a)publish the notices by affixing to his notice Board one copy of each of the notices together with an intimation in the prescribed form that the hearing of the appeals, if any, presented in pursuance of those notices will commence before the District Judge on the tenth day after the date of such publication; and