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[Cites 0, Cited by 0] [Section 140] [Entire Act]

State of Telangana - Subsection

Section 140(5) in Telangana District Boards Act, 1955

(5)The Government on receiving such proposals may sanction or refuse to sanction them or sanction them subject to such modifications as it may deem fit, or return them to the Board for further consideration.