Section 281(2) in Telangana Panchayat Raj Act, 2018
(2)The powers of the nature referred to in sub-section (1) may be exercised by the Government in the case of Mandal Praja Parishad or a Zilla Praja Parishad subject to the variation that for the expression "Panchayat Secretary", the expression "Mandal Parishad Development Officer", or as the case may be, "Chief Executive Officer" and for the expression "Gram Panchayat Fund", the expression "Mandal Praja Parishad Fund", or as the case may be, the "Zilla Praja Parishad Fund" is substituted.
