Section 20(2) in Telangana Intermediate Education Act, 1971
(2)All things done or other actions taken by the existing Board or deemed to have been done or taken by it as a successor to any previous Board, shall be deemed to have been done or taken by the Board established in its place under this Act and all assets vested in, and all liabilities subsisting against, the existing Board on that date, shall devolve on the Board established in its place under this Act.
