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 175] [Entire Act] State of Telangana - Subsection Section 175(3) in Telangana District Boards Act, 1955 (3)Such officer shall, so far as the funds to the credit of the Board admit, be bound to comply with such order.
