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 4] [Entire Act] State of Telangana - Subsection Section 4(4) in Telangana Jagirdars Debt Settlement Act, 1952 (4)The quorum of the Board shall be two except in respect of the final decision of the Board at which all the members shall be present.
