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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Telangana - Subsection

Section 8(1)(c) in Telangana Mining Settlements Act, 1956

(c)who in the opinion of the Government has so flagrantly abused in any manner his position as the Chairman, Vice-Chairman or member of the Board as to render his continuance as such detrimental to the public interest.