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[Cites 0, Cited by 0] [Section 53(2)] [Section 53] [Entire Act]

State of Telangana - Subsection

Section 53(2)(c) in Telangana Town-Planning Act, 1920

(c)for the purpose of completing the execution of any scheme, sanctioned under this Act which has not been fully executed by the trust, and of realizing properties, funds, and dues referred to in clause (a) the functions of the trust and the chairman under this Act shall be discharged by the municipal council and the chairman of the council, respectively.