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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Telangana - Subsection

Section 19(2) in Telangana Mining Settlements Act, 1956

(2)The Government may appoint for a Mining Settlement or any part thereof a Medical Officer of Health and Sanitary Inspector or such other officer as it may, on the recommendation of the Board, or otherwise, consider necessary.