Section 150 in Telangana District Boards Act, 1955
150. To whom warrant should be addressed.
- When the property is in the district, the warrant shall be addressed to an officer of the Board or with the sanction of the Government to a Government officer.When the property is in another district, the warrant shall be addressed to the President of the Board in such other district:Provided that such President may endorse such warrant to a subordinate officer or with the sanction of the Government to a Government officer. When the property is in the city of Hyderabad, the warrant shall be addressed to the Court of Small Causes, Hyderabad:Provided that the said Court may endorse such warrant to a subordinate officer.
