Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Telangana - Subsection Section 2(7) in Telangana Panchayat Raj Act, 2018 (7)"Commissioner" means any officer who is authorized by the Government to exercise any of the powers or discharge any of the duties of the Commissioner under this Act;
