Section 27(3) in Telangana Bhoodan and Gramdan Act, 1965
(3)At any time on or before the expiration of the period of supersession specified in the notification issued under sub-section (1), the Government may extend the period of supersession of a Gram Sabha for such further period not exceeding one year at a time, as they may consider necessary, and on the expiration of the period of supersession either as originally specified or as extended, the Gram Sabha shall resume its functions and elect its President and Vice-President and constitute the committees, in the manner provided in this Act:Provided that the Government may at any time before the expiration of the period of supersession by notification published in the [Telangana] [Substituted by G.O.Ms.No.11, Revenue (Assn.I) Department, dated 05.07.2014.] Gazette reduce the period of supersession specified in the notification issued under subsection (1).
