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] [Entire Act] State of Telangana - Section Section 20 in Telangana Public Conveyances Act, 1956 20. Stands. - The Commissioner of Police shall, in consultation with the Municipal Commissioner for the city, appoint stands or places at which alone public conveyances may stand to ply for hire.
