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[Cites 0, Cited by 0] [Section 42(1)] [Section 42] [Entire Act]

State of Telangana - Subsection

Section 42(1)(d) in Telangana Mining Settlements Act, 1956

(d)require the Board to take into consideration,-
(i)any objection which appears to exist to the doing of anything which is about to be done by such Board; or
(ii)any information furnished by the Government or the said officer which necessitates the doing of a certain thing by such Board and to make a written reply in respect thereof within a reasonable time stating its reasons for doing or not doing such thing.