Section 182B(1) in Telangana District Boards Act, 1955
(1)When a Board has been dissolved and reconstituted or established under the provisions of section 182-A, so much of the District Fund and other property vesting in the Board which has been dissolved shall vest in, and such portion of the debts and obligations shall be transferred to the Board reconstituted or established under section 182-A, as the Government may, by order in writing, direct.
