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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Telangana - Subsection

Section 8(1)(a) in Telangana Mining Settlements Act, 1956

(a)refuses to act or becomes incapable of acting as such or has absented himself from three consecutive meetings of the Board and is unable or unwilling to account satisfactorily for his absence in the case of the Vice- Chairman or any other member to the Chairman and in the case of the Chairman to the Collector; or