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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Telangana - Subsection

Section 52(5) in Telangana Panchayat Raj Act, 2018

(5)No suit for damages for failure or for enforcement of the duty to make provision in respect of any of the matters specified in this section shall be maintainable against any Gram Panchayat or Sarpanch or Panchayat Secretary or employees of the Gram Panchayat.