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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Telangana - Subsection

Section 46(2) in Telangana Infrastructure Development Enabling Act, 2001

(2)If the parties reach agreement on a settlement of the dispute, they may draw up and sign a written settlement agreement. If requested by the parties, the Board may draw up or assist the parties in drawing up the settlement agreement.