Section 182A(1) in Telangana District Boards Act, 1955
(1)When, on account of the constitution of a new district under the Land Revenue Act, 1317 Fasli, or for any other reason, the limits of a district are, during the term of office of the members of the Board, altered, the Government may, by order published in the Official Gazette, dissolve such Board from a date specified in the order and direct a Board-(i)to be reconstituted for the district of which the Board has been dissolved, or(ii)to be established for a new district which has been constituted.The members of the Board which has been dissolved shall vacate their offices from the date specified in the order.
