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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Telangana - Subsection

Section 66(2) in Telangana District Boards Act, 1955

(2)The Government may, from time to time, by notification in the Official Gazette, resume any property placed under the control of the Board under sub-section (1), on such terms as the Government may determine with the consent of the Board.