Section 157(1) in Telangana Panchayat Raj Act, 2018
(1)Notwithstanding anything in the Act and subject to the rules made in this behalf, two or more Gram Panchayats may,-(i)construct and maintain water works for supply of water for washing and bathing purposes and protected water for drinking purposes from a common source, and(ii)entrust to Mandal Praja Parishad with its consent and on such terms as may be agreed upon the management of any institution or the execution or maintenance of any work.
