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 16] [Entire Act] State of Telangana - Subsection Section 16(5) in Telangana Bhoodan and Gramdan Act, 1965 (5)All properties, funds and other assets received by, or vested in, the Board shall be held and applied by it subject to the provisions, and for purposes, of this Act.
