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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Telangana - Subsection

Section 73(2) in Telangana District Boards Act, 1955

(2)Every other contract or agreement where the amount or the value of the contract or agreement exceeds rupees one thousand, shall be in writing and be signed with the previous approval of the Board by the President and two other members on behalf of the Board and sealed with the common seal of the Board.