Section 93(3) in Telangana Panchayat Raj Act, 2018
(3)On the expiry of any period for which license has been granted under this section, the Gram Panchayat may without notice, cause any projection or construction put up under sub-section (1) to be removed, and the cost of so doing shall be recoverable, in the manner hereinafter provided from the person to whom the license was granted.
