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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Telangana - Subsection

Section 36(1) in Telangana Panchayat Raj Act, 2018

(1)Notwithstanding anything contained in this Act, it shall be competent for the Government or the Commissioner or the District Collector to issue such directions as they may consider necessary to the Sarpanch for the proper working of the Gram Panchayat, or for the implementation of the resolutions thereof.