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[Cites 0, Cited by 0] [Section 180] [Entire Act]

State of Telangana - Subsection

Section 180(2) in Telangana District Boards Act, 1955

(2)The Officers and establishment appointed under sub-section (1) shall belong to the Local Government Service and their expenses shall be defrayed from the funds pertaining to the Local Government Service established for this purpose under section 166.