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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Telangana - Subsection

Section 9(5) in Telangana Bhoodan and Gramdan Act, 1965

(5)Where the Board is dissolved under this section, the Government, until the date of the reconstitution thereof, and the reconstituted Board thereafter, shall be entitled to all the assets and be subject to all the liabilities of the Board.