Section 71(1) in Telangana Panchayat Raj Act, 2018
(1)The purposes to which the Gram Panchayat Fund may be applied include all objects declared under section 52 of this Act or any rules made thereunder; or by any other laws or rules; and the fund shall be applicable thereto within the village as per the sectoral allocations subject to such rules or special orders as the Government may prescribe or issue and shall, subject as aforesaid, be applicable to such purposes outside the village if the expenditure is authorized by this Act or specially sanctioned by the Commissioner.
