Section 272(3) in Telangana Panchayat Raj Act, 2018
(3)The report of the Mandal Praja Parishad shall be prepared by the Mandal Parishad Development Officer and that of the Zilla Praja Parishad by its Chief Executive Officer and the Mandal Praja Parishad or the Zilla Praja Parishad shall consider and forward it to the Zilla Praja Parishad or the Government, as the case may be, with its resolution thereon.
