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State of Telangana - Section

Section 134 in Telangana District Boards Act, 1955

134. Inspection of accounts by the public.

- The Board shall keep at its office a copy of every estimate approved and of accounts maintained under this Chapter and any person who is enrolled in the list of voters for the time being in force as a voter of any constituency of the Board, may during office hours inspect any such estimates or accounts subject to such conditions as may be prescribed.