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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Telangana - Subsection

Section 7(1)(e) in Telangana Bhoodan and Gramdan Act, 1965

(e)has failed, without excuse sufficient in the opinion of the Board, to attend three consecutive meetings of the Board and the Board has recommended his removal.