Section 156(1) in Telangana Panchayat Raj Act, 2018
(1)Subject to the provisions of this Act, the administration of the Mandal shall vest in the Mandal Praja Parishad. Every Mandal Praja Parishad shall endeavour to instill among the people within its jurisdiction spirit of self help and initiative and harness their enthusiasm for raising the standard of living. It shall perform all the responsibilities and functions entrusted to it and exercise all the powers conferred on by or under this Act, and such other responsibilities, functions and powers as may be entrusted to it and conferred on it by the Government for carrying out the purposes of this Act, but it shall not perform the responsibilities and functions and exercise the powers expressly assigned by or under this Act, or any other law to its President or to the Mandal Parishad Development Officer or to the Zilla Praja Parishad or any other authority. It shall do extension and review functions at the Mandal level effectively.
