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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Telangana - Subsection

Section 54(1) in Telangana Mining Settlements Act, 1956

(1)The Board or, with the authorisation of the Board, its Chairman or any other officer empowered in this behalf may compound any offence against this Act or any rule or bye-law made thereunder which under the law for the time being in force may legally be compounded.