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 43] [Entire Act] State of Telangana - Subsection Section 43(3) in Telangana District Boards Act, 1955 (3)Co-opted members shall not have the right to vote and shall be liable to be removed by the Sub-Committees by a resolution supported by not less than one half of its members.
