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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Telangana - Subsection

Section 3(i) in Telangana Irrigation Act, 1357 F.

(i)"Board of Revenue" means the Board of Revenue constituted under [the Telangana Board of Revenue Regulation, 1358 F.] [Adapted as Telangana Board of Revenue Regulation, 1358 F. vide G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.] (Regulation LX of 1358 F), or such other person or body of persons as the Government may empower to exercise all or any of the powers of the Board of Revenue under this Act;