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[Cites 0, Cited by 0] [Section 182A] [Entire Act]

State of Telangana - Subsection

Section 182A(3) in Telangana District Boards Act, 1955

(3)The members of the Board reconstituted or established under the provisions of sub-section (2) shall hold office for such period, not exceeding one year, as the Government shall, by order in writing, specify.