Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 9] [Entire Act] State of Telangana - Subsection Section 9(3) in Telangana Bhoodan and Gramdan Act, 1965 (3)On the date fixed for the dissolution of the Board under sub-section (1), all its members including the Chairman and Vice-Chairman shall be deemed to have vacated their offices.
