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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Telangana - Subsection

Section 27(4) in Telangana Bhoodan and Gramdan Act, 1965

(4)The income derived from the Gramdan Village during the period of supersession, shall first be utilized towards the cost of management during the period of supersession and liquidation of liabilities of the Gram Sabha and the balance, if any, shall be credited to the fund of the Gram Sabha.