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[Cites 0, Cited by 0] [Section 34(2)] [Section 34] [Entire Act]

State of Telangana - Subsection

Section 34(2)(i) in Telangana Bhoodan and Gramdan Act, 1965

(i)the appointment of a secretary and staff for the Board and the Local Committees and the remuneration payable to them and the delegation of the powers of the Board and Local Committees to the respective Chairman, Vice-Chairman and Secretary;