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[Cites 0, Cited by 0] [Section 102(2)] [Section 102] [Entire Act]

State of Telangana - Subsection

Section 102(2)(c) in Telangana District Boards Act, 1955

(c)The Board shall, as soon as may be after the receipt of the application-
(i)grant the permission applied for, either absolutely or subject to such condition as it thinks fit to impose, or
(ii)refuse permission, if it is of opinion that such establishment or installation is objectionable by reason of the density of the population in the neighbourhood or that it is likely to cause a nuisance.