Section 20(2) in Telangana Sugarcane (Regulation of Supply and Purchase) Act, 1961
(2)The order under sub-section (1) shall be issued before the 31st October in any calendar year:Provided that the Cane Commissioner may for reasons to be specified therein issue the order in respect of any particular [factory or khandasari unit] [Substituted by Act No.4 of 1967.] on any other date which he considers suitable in the case of such [factory or khandasari unit.] [Substituted by Act No.4 of 1967.]
