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[Cites 0, Cited by 0] [Section 43(6)] [Section 43] [Entire Act]

State of Telangana - Subsection

Section 43(6)(ii) in Telangana Panchayat Raj Act, 2018

(ii)supply minimum of six saplings to every house owner. It is the owner's obligation to plant these saplings and protect them. In the event of failure of a house owner to comply with this requirement, and after inspection by Panchayat Secretary, a penalty of an amount equal to the property tax shall be imposed by the Gram Panchayat on the house owner;