Section 42(1) in Telangana Mining Settlements Act, 1956
(1)The Government or any officer not below the rank of a Collector duly authorised by Government in this behalf may-(a)inspect or cause to be inspected any immovable property or any work in progress under the control and management of any Board;(b)call for any extract from the proceedings of the Board or any Committee appointed by the Board and call for or inspect any book or document in the possession of or under the control of the Board or Committee;(c)require the Board or any officer of the Board or a Committee of the Board to furnish any return, plan, estimate, statement, account or report or any other information or statistics which he may consider necessary;(d)require the Board to take into consideration,-(i)any objection which appears to exist to the doing of anything which is about to be done by such Board; or(ii)any information furnished by the Government or the said officer which necessitates the doing of a certain thing by such Board and to make a written reply in respect thereof within a reasonable time stating its reasons for doing or not doing such thing.
