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[Cites 0, Cited by 0] [Section 3(3A)] [Section 3] [Entire Act]

State of Telangana - Subsection

Section 3(3A)(a) in Telangana Municipal Corporations Act, 1994

(a)where an elected body of the Gram Panchayat constituted for such area prior to the commencement of the Telangana Panchayat Raj Act, 2018, is in existence, on the date of expiry of the term of such elected body;