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[Cites 0, Cited by 0] [Section 286(2)] [Section 286] [Entire Act]

State of Telangana - Subsection

Section 286(2)(vii) in Telangana Panchayat Raj Act, 2018

(vii)as to the preparation of plans and estimates for works and the powers of Gram Panchayat, Mandal Praja Parishad or Zilla Praja Parishad and of servants of the State or Central Government to accord professional or administrative sanction to estimates;