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[Cites 0, Cited by 0] [Section 43(5)] [Section 43] [Entire Act]

State of Telangana - Subsection

Section 43(5)(xiv) in Telangana Panchayat Raj Act, 2018

(xiv)be primarily responsible for collection of total demand of all taxes and non-taxes. He shall ensure that the demand for all the assessments are served within fifteen days after its approval by the Gram Panchayat and collected in the first quarter. The Gram Panchayat shall approve the demand as prepared by the Panchayat Secretary within fifteen days and also approve any fresh assessments proposed by the Panchayat Secretary with or without modifications. Failure to perform the above responsibilities and duties shall lead to deemed removal of the Panchayat Secretary. Failure to approve the demand shall be sufficient reason for the dissolution of Gram Panchayat.