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[Cites 0, Cited by 0] [Section 173(2)] [Section 173] [Entire Act]

State of Telangana - Subsection

Section 173(2)(c) in Telangana District Boards Act, 1955

(c)require a Board to take into its consideration-
(i)any objection which appears to him to exist to the doing of anything which is about to be done by such Board, or
(ii)any information furnished by him which appears to him to necessitate the doing of a certain thing by such Board and to make a written reply to him, within a reasonable time, stating its reasons for doing or omitting to do such thing.