Section 11(2) in Telangana Bhoodan and Gramdan Act, 1965
(2)The Board may, with the approval of the Government and subject to such restrictions and limitations as it may impose, authorise any Local Committee constituted under sub-section (1) to exercise in the area for which such Local Committee is constituted, all or any of the duties, powers or functions vested in the Board by or under this Act and the Board may in like manner withdraw such authorisation.
