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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Telangana - Subsection

Section 56(1) in Telangana Urban Areas (Development) Act, 1975

(1)The Authority may, by notification, direct that any power exercisable by it under this Act except the power to make regulations may also be exercised by such officers or local authority as may be mentioned therein, in such cases and subject to such conditions, if any, as may be specified therein.