Section 14(2) in Telangana Bhoodan and Gramdan Act, 1965
(2)No permanent grant of land shall be made under sub-section (1) until three months have expired from the date of the order confirming the declaration by the Board or from the date when the Board shall be deemed to have confirmed the declaration or where an appeal is preferred under section 28 or a suit is instituted under section 29, until such appeal or the suit or any further proceeding in relation thereto, is finally disposed of upholding such declaration.
