Section 27(2) in Telangana Bhoodan and Gramdan Act, 1965
(2)On the publication of a notification under subsection (1) superseding the Gram Sabha,-(a)the President and Vice-President of the Gram Sabha and the President and the members of all committees constituted by the Gram Sabha shall as from the date of notification vacate their offices as such;(b)all the powers and duties of the Gram Sabha, during the period of supersession, be exercised and performed by such person or persons as the Government may, from time to time, appoint in this behalf;(c)all properties vested in the Gram Sabha shall vest in the Government.
