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

State of Telangana - Subsection

Section 2(c) in Telangana Prevention of Fragmentation and Consolidation of Holdings Act, 1956

(c)"Consolidation Officer" means an officer appointed as such under section 15 by the Government and includes any person authorised by the Government to perform all or any of the functions of the Consolidation Officer under this Act;