(32)"panchayat samithi" means a panchayat samithi constituted or reconstituted under the [Telangana] [Adapted by G.O.Ms.No.9, PR & RD (Mandal) Department, dated 12.09.2014 (now the Mandal Praja Parishad under the Act No.5 of 2018).] Panchayat Raj Act, 1994.[(32-a) "Pre-primary education" means any education imparted prior to primary education and includes education imparted in nursery, Kindergarten, montessory, anganwadi, balwadi and the like;] [Clause (32-a) inserted by Act No.27 of 1987.]
