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 56] [Entire Act] State of Telangana - Subsection Section 56(5) in Telangana District Boards Act, 1955 (5)When any motion or amendment involves many points, the presiding authority may divide it and put each point to vote separately.
