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[Cites 0, Cited by 0] [Section 200(2)] [Section 200] [Entire Act]

State of Telangana - Subsection

Section 200(2)(xvi) in Telangana District Boards Act, 1955

(xvi)the regulation of public and private markets under sections 121 and 123 and the collections of charitable funds and subscription in the said markets;