Section 182B in Telangana District Boards Act, 1955
182B. [ Vesting of property, etc., of Boards which have been dissolved, in reconstituted Board. [Sections 182-A and 182-B inserted by Act No. XXXVIII of 1956.]
(1)When a Board has been dissolved and reconstituted or established under the provisions of section 182-A, so much of the District Fund and other property vesting in the Board which has been dissolved shall vest in, and such portion of the debts and obligations shall be transferred to the Board reconstituted or established under section 182-A, as the Government may, by order in writing, direct.(2)All the rights and liabilities of the Board, which has been dissolved, in respect of civil and criminal proceedings, contracts, agreements, and other matters or things arising in or relating to any part of the area subject to the authority of the Board reconstituted or established, shall vest in such Board.(3)Any notification, notice, tax, order, scheme, licence, permission, rule, by-law or form made, issued or imposed by the Board which has been dissolved, in respect of any part of the area subject to the authority of the Board which has been reconstituted or established, shall be deemed to have been made, issued or imposed by such Board, unless and until it is superseded by any notification, notice, tax, order, scheme, licence, permission, rule, bye-law or form made, issued or imposed by such Board.]
