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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Telangana - Subsection

Section 73(1) in Telangana District Boards Act, 1955

(1)The President may, on behalf of the Board enter into any contract or agreement, the amount or value of which shall not exceed one thousand rupees, in such manner and form as according to the law for the time being force, would bind him if such contract or agreement were on his behalf.