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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Telangana - Subsection

Section 47(1) in Telangana Mining Settlements Act, 1956

(1)The Board may delegate all or any of its powers under this Act or the rules and bye-laws made thereunder except the power to make bye-laws, to the Chairman, Executive Officer, Medical Officer of Health or any other officer or servant of the Board, or, with the approval of the Government, to any other officer.