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State of Telangana - Section

Section 97 in Telangana Panchayat Raj Act, 2018

97. No encroachment to be allowed on Gram Panchayat properties.

(1)The Gram Panchayat shall not allow any person to encroach any land which is set apart for any public purpose and is vested in or belongs to Gram Panchayat.
(2)In case of any un-authorized occupation, the Gram Panchayat shall remove such un-authorized occupations, without any notice, and recover the cost of removal along with penal charges.
(3)If any damage to the property of the Gram Panchayat has been caused by any person occupying any land un-authorizedly, he shall be liable to pay compensation to the Gram Panchayat for such damage, as may be decided by the Gram Panchayat.