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[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of Telangana - Subsection

Section 91(2) in Telangana District Boards Act, 1955

(2)Application for a licence shall be accompanied by a plan of the place to be registered showing the locality, boundary and extent thereof, the name of the owner or person or community interested therein, the system of management and such other particulars as the Board may require.