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 63] [Entire Act] State of Telangana - Subsection Section 63(2) in Telangana District Boards Act, 1955 (2)Every member shall have the right to interpellate the President on matters connected with the administration of the Board subject to such rules as may be prescribed.
