Legal Document View

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
[Cites 0, Cited by 0] [Section 34(2)] [Section 34] [Entire Act]

State of Telangana - Subsection

Section 34(2)(f) in Telangana Bhoodan and Gramdan Act, 1965

(f)the procedure to be followed by the Board and Local Committees in respect of financial matters generally, including the manner in which, and the restrictions, limitations and conditions subject to which, expenditure may be incurred by the Board and the Local Committees;