Section 1(3)(iii) in Telangana Panchayat Raj (Authority to dispose petitions in respect of Gram Panchayats, Mandal Praja Parishads and Zilla Praja Parishads) Rules, 2018

[Cites 0, Cited by 0] [Section 1(3)] [Section 1] [Entire Act]

(iii)"Junior Civil Judge" means the Junior Civil Judge appointed under the Telangana Civil Courts Act, 1972.

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