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[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

State of Telangana - Subsection

Section 28(2)(f) in Telangana Khadi and Village Industries Board Act, 1958

(f)the conditions subject to which movable or immovable property may be acquired by the Board or any immovable property belonging to it may be transferred by sale, lease or otherwise, the conditions subject to which any movable or immovable property belonging to the Government may be transferred to the Board for its use and management for the purposes of this Act;