Section 264(1) in Telangana Panchayat Raj Act, 2018
(1)The Government may either suo-moto or on a reference made to them by the Mandal Parishad Development Officer or as the case may be, the Chief Executive Officer, in the manner prescribed by order in writing, cancel any resolution passed by a Mandal Praja Parishad or a Zilla Praja Parishad or any Standing Committee of a Zilla Praja Parishad if in their opinion such resolution,-(a)is not legally passed; or(b)is in excess or abuse of the powers conferred by or under this Act, or any other law; or(c)on its execution is likely to cause danger to human life, health or safety or is likely to lead to a riot or affray.
