Section 24(2) in Telangana Bhoodan and Gramdan Act, 1965
(2)If, after considering the objections received during the period specified in the notice, and after conducting an inquiry in such manner as may be prescribed, the Secretary is satisfied that the property in question is Bhoodan land/property, he may by an order, require the encroacher to remove such encroachment and deliver possession of the land, building, space or other property encroached to the Board.
