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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Telangana - Subsection

Section 9(1)(a) in Telangana Bhoodan and Gramdan Act, 1965

(a)the Board has failed without reasonable cause or excuse to discharge the duties, or to perform the functions, imposed on, or assigned to, it by or under this Act or has exceeded or abused powers; or