Section 210(b) in Telangana District Boards Act, 1955
(b)all Boards constituted under the said Act including interim Boards and those existing immediately before the coming into force of this Act shall be deemed to have been established as Boards under this Act until such Boards are constituted afresh in accordance with the provisions of this Act; and the rights and liabilities of any such Boards shall be vested in and attached to the Boards so deemed to have been established;
