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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Telangana - Subsection

Section 9(4) in Telangana Bhoodan and Gramdan Act, 1965

(4)During the interval, if any, between the dissolution and the reconstitution of the Board the Government may, by order, appoint any officer or authority to exercise the powers and discharge the duties of the Board, subject to such restrictions and limitations as may be specified in the order.