Section 13(6) in Telangana Bhoodan and Gramdan Act, 1965
(6)The Board may at any time within two months from the date of the order passed by the Tahsildar under subsection (3), by order confirm any declaration accepted by the Tahsildar, or reject it for any of the following reasons, namely:-(i)that there are encumbrances on the land;(ii)that there are arrears of land revenue or rent due on the land;(iii)that the donor is not the owner of the land or is otherwise not competent to make the donation; or(iv)that there is any other good or sufficient reason:Provided that if no order is passed by the Board rejecting any declaration accepted by the Tahsildar within the said period of two months, it shall be deemed that the declaration has been confirmed by the Board.
