Section 4 in Telangana Bhoodan and Gramdan Act, 1965
4. Composition of the Board.
- [(1) The Board shall consist of a Chairman, a Vice- Chairman and such number of other members as may be considered necessary, to be appointed, by notification, by the Government.] [Substituted by Act No.17 of 2017.](2)The appointment of the Chairman, Vice-Chairman and the other members of the Board shall take effect from the date on which it is notified in the [Telangana] [Substituted by G.O.Ms.No.11, Revenue (Assn.I) Department, dated 05.07.2014.] Gazette.
