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] [Entire Act] State of Telangana - Section Section 39 in Telangana Panchayat Raj Act, 2018 39. Removal of temporary Sarpanch. - The Collector, may, by order, for sufficient cause to be specified therein remove the temporary Sarpanch appointed under sub-section (3) of section 38 after giving him an opportunity to show cause against such removal.
