Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Telangana - Subsection

Section 3(5) in Telangana Water, Land and Trees Act, 2002

(5)The Government, may in consultation with the State Authority, constitute by notification, authorities at [District, Division and Mandal levels] [Substituted by Act No.6 of 2004.] with such composition and to perform such functions in such manner as may be prescribed.