Section 9(1) in Telangana Bhoodan and Gramdan Act, 1965
(1)Where the Government are satisfied that-(a)the Board has failed without reasonable cause or excuse to discharge the duties, or to perform the functions, imposed on, or assigned to, it by or under this Act or has exceeded or abused powers; or(b)circumstances have arisen in which the Board is, or may be, unable to discharge the duties, or to perform the functions, imposed on, or assigned to, it by or under this Act; or(c)it is otherwise expedient so to do;they may, by notification in the [Telangana] [Substituted by G.O.Ms.No.11, Revenue (Assn.I) Department, dated 05.07.2014.] Gazette direct that the Board be dissolved with effect from a specified date and reconstitute under section 3 either immediately [or within one year from the date of dissolution, and the Government may, extend the time for such period not exceeding three years.] [Substituted by Act No.17 of 2017.]
