Section 172(4) in Telangana Panchayat Raj Act, 2018
(4)No person shall be a Member in more than one of the categories specified in sub-section (3).A person who is or becomes a Member of a Zilla Praja Parishad in more than one such category, shall, by notice in writing signed by him and delivered to the Chief Executive Officer, within fifteen days from the date of the first meeting of the Zilla Praja Parishad referred to in sub-section (9) of section 176, intimate in which one of the said categories he wishes to serve, and thereupon, he shall cease to be the member in the other category or categories. In default of such intimation within the aforesaid period, his membership in the Zilla Praja Parishad in the category acquired earlier shall, and his membership acquired later in the other category shall not, cease at the expiration of such period. The intimation given under this sub-section shall be final and irrevocable.
