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] [Entire Act] State of Telangana - Subsection Section 193(5) in Telangana District Boards Act, 1955 (5)Notwithstanding anything contained in sub-section (4), the Collector may make an ex-parte order for stay of execution pending the hearing of the application.
