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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Telangana - Subsection

Section 44(3) in Telangana Mining Settlements Act, 1956

(3)Upon publication of such notification all members of the Board including the Chairman and the Vice-Chairman shall forthwith be deemed to have vacated their offices as such and fresh election and nomination of persons to be members of the Board shall be made in accordance with the provisions of this Act.