Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 59] [Entire Act] State of Telangana - Subsection Section 59(4) in Telangana District Boards Act, 1955 (4)If any person, who has been ordered to withdraw, unlawfully remains in the meeting, the presiding authority may take such steps, as he may deem fit, to cause him to be removed.
