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[Cites 0, Cited by 0] [Section 129(2)] [Section 129] [Entire Act]

State of Telangana - Subsection

Section 129(2)(a) in Telangana District Boards Act, 1955

(a)the payment of the charges and expenses incidental to the matters specified in sections 80 and 81 and to all other purposes for which, by or under this Act or any other law for the time being in force, powers are conferred or duties imposed upon the Board, including grant of loans for promoting such purposes;