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[Cites 0, Cited by 0] [Section 157] [Entire Act]

State of Telangana - Subsection

Section 157(2) in Telangana Panchayat Raj Act, 2018

(2)Subject to the provisions of this Act, and the rules made thereunder, two or more Mandal Praja Parishads may establish and maintain common dispensaries, Child Welfare Centers and institutions of such other kind, as may be prescribed.