Section 17(4) in Telangana Bhoodan and Gramdan Act, 1965
(4)The Board shall cause to be prepared and published in the prescribed manner a list of the names of members of each Gram Sabha. The Gram Sabha may, from time to time, amend the list for the purpose of bringing it upto-date and a copy of every such amendment shall be sent to the Board which shall cause it to be published in the prescribed manner. Every such list and the amendments thereto published under this sub-section shall be final and shall not be questioned in any court of law.
