Section 17(5) in Telangana Bhoodan and Gramdan Act, 1965
(5)With effect from the date on which the list of members of the Gram Sabha is first published in the [Telangana] [Substituted by G.O.Ms.No.11, Revenue (Assn.I) Department, dated 05.07.2014.] Gazette, all the lands in the Gramdan Village which have vested in the Board under this Act, shall stand transferred to and vest in, the Gram Sabha. Any land in the Gramdan Village which vests in the Board by way of donation after the date aforesaid shall also stand transferred to, and vest in, the Gram Sabha with effect from the date on which it vested in the Board.
