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[Cites 0, Cited by 0] [Section 173(2)] [Section 173] [Entire Act]

State of Telangana - Subsection

Section 173(2)(b) in Telangana District Boards Act, 1955

(b)require any Board or any officer of the Board, or a Committee, Sub-Committee or Joint Committee to furnish any return, plan, estimate, statement, account, report or any other information or statistics which he may consider necessary; and