Section 4(2) in Telangana State Handloom Weavers' Co-operative Society (Formation) Act, 1976
(2)The Government may, by notification, make such supplemental, incidental and consequential provisions (including the provision as to committees, authorities, properties, rights and interests, liabilities, duties and obligations of the amalgamated societies or new society) as they may deem necessary to give effect to the provisions of this Act.
