Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 140] [Entire Act] State of Telangana - Subsection Section 140(6) in Telangana District Boards Act, 1955 (6)No modification affecting the substance shall be made under sub-section (5) unless and until the modification has been accepted by the Board at a special meeting.
