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 132] [Entire Act] State of Telangana - Subsection Section 132(4) in Telangana District Boards Act, 1955 (4)Notwithstanding anything contained in sub-section (1), in exceptional cases of real necessity the Board may request the Government for sanction of further expenditure therefrom.
