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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Telangana - Subsection

Section 2(7) in Telangana State Electricity Board (Recovery of Dues) Act, 1984

(7)"prescribed authority" means any person authorised, whether by virtue of office or otherwise, by the Government by notification, to perform the functions of the prescribed authority under this Act in and for such area, as may be specified in the notification.