Section 17(2) in Telangana Bhoodan and Gramdan Act, 1965
(2)As soon as may be after the publication of the notification under sub-section (1), there shall be constituted for the Gramdan Village specified in the notification, a Gram Sabha, and every person who has completed the age of twenty one years who, either has donated any land for Bhoodan Yagna or Gramdan or who owns any land or house or whose name is included in the electoral roll of that village under [the Telangana Panchayat Raj Act, 1994] [Substituted by Act No.17 of 2017 and now see the Telangana Panchayat Raj Act, 2018 (Act No.5 of 2018).], shall be a member of such Sabha:Provided that a person shall be disqualified for being a member such Sabha if he is not a citizen of India or is of unsound mind and stands so declared by a competent court.
