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State of Telangana - Section

Section 121 in Telangana Panchayat Raj Act, 2018

121. Limitation of time for appeal.

(1)An appeal shall lie to the District Collector from,-
(a)any order of the Gram Panchayat granting, refusing, suspending or revoking a license or permission;
(b)any other order of the Gram Panchayat that may be made appealable by rules made under section 286.