Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] State of Telangana - Subsection Section 4(3) in Telangana Jagirdars Debt Settlement Act, 1952 (3)The Chairman and other members of the Board shall be appointed by Government and the Chairman shall possess such judicial qualifications as may be prescribed.
