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State of Telangana - Section

Section 153 in Telangana Panchayat Raj Act, 2018

153. Permanent invitees to the meetings of the Mandal Praja Parishad.

- The Collector, the Sarpanches of all the Gram Panchayats within the jurisdiction of the Mandal Praja Parishad and the member of the Zilla Praja Parishad specified in clause (i) of sub-section (3) of section 172 elected from the Mandal concerned, the Praja Parishad and the President of Agricultural Marketing Committee shall be permanent invitees to the meetings of the Mandal Praja Parishad and they shall have the right to speak in and otherwise to take part in the proceedings of any meeting of a Mandal Praja Parishad functioning within the local limits of their respective jurisdictions but shall not, by virtue of this section be entitled to vote at any such meeting.