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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Telangana - Subsection

Section 52(1) in Telangana Infrastructure Development Enabling Act, 2001

(1)The Board may direct each party to deposit an equal amount as an advance for the costs referred to in subsection (2) of section 51, which the Board expects, will be incurred.