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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Telangana - Subsection

Section 56(2) in Telangana Urban Areas (Development) Act, 1975

(2)The Government may by notification, direct that any power exercisable by them under this Act, except the power to make rules, may also be exercised by such officer as may be mentioned therein, in such cases and subject to such conditions, if any, as may be specified therein.