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[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of Telangana - Subsection

Section 14(2)(b) in Telangana District Boards Act, 1955

(b)having any share or interest in;
(i)any lease, sale, exchange or purchase of land or any agreement for the same;
(ii)any agreement for the loan of money or any security for the payment of money only;
(iii)any newspaper in which any advertisement relating to the affairs of the Board is inserted;
(iv)any Joint Stock Company or any Society registered or deemed to be registered under the [Hyderabad Co-operative Societies Act, 1952] [Repealed by Act No.7 of 1964.], which shall contract with or be employed by the President or executive officer on behalf of the Board;
(v)the occasional sale to the President or Executive officer on behalf of the Board of any article in which he regularly trades of a value not exceeding in the aggregate in any one financial year one thousand rupees;
(vi)the occasional letting out on hire to the Board or hiring from the Board of any article for an amount not exceeding in the aggregate in any one financial year, five hundred rupees;