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[Cites 0, Cited by 0] [Section 29(2)] [Section 29] [Entire Act]

State of Telangana - Subsection

Section 29(2)(b) in Telangana Panchayat Raj Act, 2018

(b)A person aggrieved by the notification issued under clause (a) may, within thirty days from the date of publication of such notification prefer an appeal to the Commissioner and the Commissioner shall in case the appeal is allowed, cancel such notification;