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 37] [Entire Act] State of Telangana - Subsection Section 37(2) in Telangana Irrigation Utilisation and Command Area Development Act, 1984 (2)All offences under this Act shall be cognizable but bailable in the manner provided by the Code of Criminal Procedure, 1973 (Central Act 2 of 1974).
