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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Telangana - Subsection

Section 8(2) in Telangana Mining Settlements Act, 1956

(2)No order of removal shall be passed under subsection (1) until a reasonable opportunity has been given to the Chairman, Vice-Chairman or other member, as the case may be, to furnish an explanation and every such order shall record the reasons for such removal.