Section 27(1)(c) in Telangana Bhoodan and Gramdan Act, 1965

[Cites 0, Cited by 0] [Section 27(1)] [Section 27] [Entire Act]

State of Telangana - Subsection

Section 27(1)(c) in Telangana Bhoodan and Gramdan Act, 1965

(c)is not functioning in a manner consistent with the provisions of this Act or the rules framed thereunder; the Government may, by notification in the [Telangana] [Substituted by G.O.Ms.No.11, Revenue (Assn.I) Department, dated 05.07.2014.] Gazette and stating the reasons therefor, supersede the Gram Sabha for such period not exceeding one year as may be specified therein:

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State of Telangana - Subsection

Section 27(1)(c) in Telangana Bhoodan and Gramdan Act, 1965