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[Cites 0, Cited by 0] [Section 42(2)] [Section 42] [Entire Act]

State of Telangana - Subsection

Section 42(2)(c) in Telangana Mining Settlements Act, 1956

(c)the Government or the said Officer may at any time on representation by the Board or otherwise revise, modify or revoke any order passed under clause (a).