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[Cites 0, Cited by 0] [Section 141] [Entire Act]

State of Telangana - Subsection

Section 141(2) in Telangana District Boards Act, 1955

(2)Any such proposal shall be dealt with according to the procedure laid down in section 140 for the imposition of new tax, and the notification, of the abolition or variation of a tax under this section shall be conclusive proof that such abolition or variation has been made in accordance with the provisions of this Act.