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[Cites 0, Cited by 0] [Section 203] [Entire Act]

State of Telangana - Subsection

Section 203(i) in Telangana District Boards Act, 1955

(i)that any power or function vested in a Panchayat or class of Panchayats generally by or under that Act, shall be transferred to and be exercised or performed by a Board within the area under its jurisdiction, or