Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Telangana - Section Section 47 in Telangana Housing Board Act, 1956 47. [Constitution of the Tribunal. [Substituted by Act No.15 of 1962.] - The Tribunal shall consist of single member who shall be a judicial officer of the status of a District Judge]
