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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Telangana - Subsection

Section 44(4) in Telangana Mining Settlements Act, 1956

(4)The term of office of the elected and nominated members of the reconstituted Board or the members elected or nominated in their places at casual vacancies shall expire on such date as the Government may fix.