Section 120(6) in Telangana Panchayat Raj Act, 2018
(6)When any license or permission is suspended or revoked or when the period for which it was granted, or within which application for renewal should be made has expired, whichever expires later, the grantee shall for all purposes of this Act, or any rule or bye-law made under this Act, be deemed to be without a license or permission, until the order suspending or revoking the license or permission is cancelled or subject to sub-section (11) until the license or permission is renewed as the case may be.
