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[Cites 0, Cited by 0] [Section 286(2)] [Section 286] [Entire Act]

State of Telangana - Subsection

Section 286(2)(ii) in Telangana Panchayat Raj Act, 2018

(ii)as to the interpellation of the Sarpanch, President or Chairperson by the members of the Gram Panchayat, Mandal Praja Parishad or, as the case may be, of the Zilla Praja Parishad and the moving of resolutions at meeting of a Gram Panchayat, Mandal Praja Parishad or the Zilla Praja Parishad;