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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Telangana - Subsection

Section 5(3) in Telangana Sugarcane (Regulation of Supply and Purchase) Act, 1961

(3)The Secretary to the Zilla Parishad, the District Agricultural Officer, the Superintendent of the Local Sugarcane Farm, the Sugarcane Specialist, the Sugarcane Inspector of the factory, the Deputy Registrar of Co-operative Societies, [the Executive Engineer, Panchayati Raj, the Executive Engineer, Roads and Buildings and the Executive Engineer, Public Health] [Substituted by Act No.25 of 1976.] shall have the right to speak in and otherwise to take part in the proceedings of any meeting of the council, but shall not by virtue of this sub-section be entitled to vote at any such meeting.