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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Telangana - Subsection

Section 43(4) in Telangana Water, Land and Trees Act, 2002

(4)The Government shall cause the accounts of the Authority together with the audit report thereon forwarded to it under sub-section (3) to be laid before the Legislature of the State, as far as possible before the expiry of the year next succeeding the year to which the accounts and report relate.