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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Telangana - Subsection

Section 44(2) in Telangana District Boards Act, 1955

(2)A Board may, from time to time, subject to the sanction of Government, enter into an agreement with any other Board, Municipality, Cantonment, local authority or any other Committee, for the levy of any tax or taxes jointly instead of separately and the apportionment of the proceeds of such taxes.