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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Telangana - Subsection

Section 21(4) in Telangana Electricity Supply Undertakings (Acquisition) Act, 1954

(4)All rules made under this section shall be laid for not less than fourteen days before the Telangana Legislature, as soon as possible after they are made and shall be subject to such modifications, whether by way of repeal or amendment, as that Legislature may make during the session in which they are laid.