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[Cites 0, Cited by 0] [Section 141] [Entire Act]

State of Telangana - Subsection

Section 141(7) in Telangana Panchayat Raj Act, 2018

(7)No Court shall have jurisdiction over any matter for which provision is made in this Chapter for appeal to the Gram Panchayat Tribunal.Part - III Constitution and Incorporation, Composition, Responsibilities, Functions, Powers etc., of Mandal Praja Parishads