Section 60A(3) in Telangana Mining Settlements Act, 1956
(3)Without prejudice to the generality of the foregoing provision, all references to a council, [XXX] or Chairperson thereof shall be construed as references to Board, or Chairperson thereof, all references to any officer or employee of a council as references to the corresponding officer or employee of Board and all references to municipal limit as references to the limits of the Mining Settlement or the specified area therein, as the case may be.]
