Section 5(2) in Telangana Jagirdars Debt Settlement Act, 1952
(2)The dissolution of a Board or the occurrence of any vacancy on the Board through death, resignation or removal of its members under clause (b) of subsection (1) shall not save to the extent, if any, directed by Government, in any way affect the validity of any proceeding pending before the Board and the said proceedings shall be continued before the said Board or before any other Board established in place of the said Board, as the case may be, as if there has been no dissolution of the Board or the occurrence of any such vacancy.
