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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Telangana - Subsection

Section 41(1) in Telangana Prevention of Fragmentation and Consolidation of Holdings Act, 1956

(1)The Government may, for the administration, of this Act, appoint such persons as it thinks fit and may by notification in the Official Gazette, delegate any of its powers or functions under this Act to any of its officers either by name or designation.