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 177] [Entire Act] State of Telangana - Subsection Section 177(4) in Telangana District Boards Act, 1955 (4)The terms of office of the elected members of the reconstituted Board or the members elected in their place at casual vacancies shall expire on such date as the Government may fix.
