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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Telangana - Subsection

Section 80(2) in Telangana District Boards Act, 1955

(2)No suit for damages or for specific performance shall be maintainable against any Board or any officer or member thereof, on the ground that any of the duties specified in sub-section (1) have not been performed.