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 16] [Entire Act] State of Telangana - Subsection Section 16(3) in Telangana Bhoodan and Gramdan Act, 1965 (3)The Board may spend such moneys as it thinks fit for performing functions under this Act, and such moneys shall be treated as expenditure payable out of the Fund of the Board.
