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State of Telangana - Section

Section 207 in Telangana Panchayat Raj Act, 2018

207. Power to obtain information.

- The State Election Commissioner may with a view to requisitioning any property under section 205 or determining the compensation payable under section 206 by order, require any person to furnish to such authority as may be specified in the order; such information in his possession relating to such property as may be specified.