Section 24D in Telangana Bhoodan and Gramdan Act, 1965
24D. Vesting of land with the Board and its use.
- Whenever the land allotted under this Act comes within the urban area or ceases to be agricultural land, the said land will vest with the Board and the Board may use such land for non-agricultural purposes, as deemed fit.] [Substituted by Act No.17 of 2017.]
