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 17(6)] [Section 17] [Entire Act] State of Telangana - Subsection Section 17(6)(b) in Telangana Bhoodan and Gramdan Act, 1965 (b)The President or Vice-president shall hold office for a period of four years from the date of his election.