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[Cites 0, Cited by 0] [Section 62(2)] [Section 62] [Entire Act]

State of Telangana - Subsection

Section 62(2)(iii) in Telangana Mining Settlements Act, 1956

(iii)the powers and procedure of the Board, the delegation to, and exercise by, the Chairman of the powers vested in the Board, and the delegation by the Chairman of his powers and functions to the Vice-Chairman or any officer of the Board;