Section 125 in Telangana District Boards Act, 1955
125. Procedure when Board delays grant of licence.
- If the Board fails to grant a licence under section 123 for a period exceeding three months from the date of the receipt of an application for such licence, the applicant may apply to the Government who shall in the first instance, direct the Board to decide the application within one month from the date of such direction. If the Board does not decide the application within that period, the Government may reject the application or grant a licence or direct the Board to grant a licence.
