Section 11(1) in Telangana Bhoodan and Gramdan Act, 1965
(1)The Board may, for any district or part thereof, constitute a Local Committee consisting of a Chairman, Vice-Chairman and three other members to be appointed by the Board from amongst the residents of the area concerned. The appointment of such Chairman, Vice- Chairman and the other members shall be for a period of four years. Such appointment shall take effect from the date of notification in the [Telangana] [Substituted by G.O.Ms.No.11, Revenue (Assn.I) Department, dated 05.07.2014.] Gazette.
