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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Telangana - Subsection

Section 80(2) in Telangana Panchayat Raj Act, 2018

(2)Such application for a license shall be accompanied by a site plan of the place to be licensed showing the locality, boundary and extent thereof, the name of the owner or person or community interested therein, the system of management and such further particulars as the Gram Panchayat may require.