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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Telangana - Subsection

Section 28(2) in Water (Prevention and Control of Pollution) Act, 1974

(2)[ An appellate authority shall consist of a single person or three persons, as the State Government may think fit, to be appointed by that Government.] [Substituted by Act 44 of 1978, section 15, for sub-section (2) (w.e.f. 12-12-1978).]