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[Cites 0, Cited by 0] [Section 113] [Entire Act]

State of Telangana - Subsection

Section 113(9) in Telangana Panchayat Raj Act, 2018

(9)Any owner or developer who sells, for building purposes, any piece of land which is a part of land demarcated and set apart for public purposes in an approved layout; shall be penalized with imprisonment upto a period of three years.