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] [Section 193(4)] [Section 193] [Entire Act] State of Telangana - Subsection Section 193(4)(c) in Telangana District Boards Act, 1955 (c)that security has been given by the applicant for the due performance of such order as may ultimately be binding upon him.