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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Telangana - Subsection

Section 15(4) in Telangana Mining Settlements Act, 1956

(4)Each Board shall contribute 12 ½ per cent of its revenue towards the Local Government Service Fund constituted under sub-section (3):Provided that the Government may from time to time by notification in the Official Gazette revise or alter the percentage of such contribution.