Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 42(2)] [Section 42] [Entire Act]

State of Telangana - Subsection

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

(a)Where the Government or the Officer referred to in sub-section (1) is of opinion that the execution of any resolution or order passed by the Board or the doing of any act which is about to be done or is being done by or on behalf of the Board is in contravention of or in excess of powers conferred by this Act or any law for the time being in force or is likely to lead to a breach of peace, the Government or the said officer may by order in writing suspend the execution of such resolution or order or prohibit the doing of any such act: