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[Cites 0, Cited by 0] [Section 80(1)] [Section 80] [Entire Act]

State of Telangana - Subsection

Section 80(1)(c) in Telangana District Boards Act, 1955

(c)the establishment, management and maintenance of markets other than markets regulated by the [Hyderabad Agricultural Markets Act, 1339 Fasli] [Repealed by Act No.16 of 1966.], travelers' bungalows, musafirkhanas, chauris, rest-houses and other public institutions, and the construction and repair of all buildings connected with such institutions;