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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Telangana - Subsection

Section 9(1)(b) in Telangana Bhoodan and Gramdan Act, 1965

(b)circumstances have arisen in which the Board is, or may be, unable to discharge the duties, or to perform the functions, imposed on, or assigned to, it by or under this Act; or