Section 4(2) in Telangana Bhoodan and Gramdan Act, 1965
(2)The appointment of the Chairman, Vice-Chairman and the other members of the Board shall take effect from the date on which it is notified in the [Telangana] [Substituted by G.O.Ms.No.11, Revenue (Assn.I) Department, dated 05.07.2014.] Gazette.
