Section 22 in Telangana Mining Settlements Act, 1956
22. Procedure in meetings of Board.
- The provisions of [the Andhra Pradesh (Telangana Area) District Municipalities Act, 1956 (Act XVIII of 1956)] [The Act XVII is repealed, except Chapter XIV, by Act 6 of 1965.] shall be followed, so far as may be, for holding meetings of the Board and the procedure to be adopted in such meetings.
