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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Telangana - Subsection

Section 10(2) in Telangana Education Act, 1982

(2)It shall be the duty of the local authority to cause to be prepared as early as possible after the publication of a declaration under sub-section (6) of section 9 and in such manner as may be prescribed, a list of children in any specified area. Such lists shall also be prepared annually in every specified area at such time and in such manner as may be prescribed.