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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Telangana - Subsection

Section 43(2) in Telangana Mining Settlements Act, 1956

(2)If the duty referred to in sub-section (1) is not performed within the period fixed therefor, the Government may appoint a person to perform it, and may direct that the expenses of performing it, with a reasonable remuneration to the person appointed to perform it, shall be forthwith paid by the Board.