Section 102(2) in Telangana Panchayat Raj Act, 2018
(2)If any person, after notice given to him in that behalf by the Gram Panchayat, fails within the period and in the manner laid down in the said notice, to carry out any of the works specified in sub-section (1), the Gram Panchayat may suspend the license of the said person, or may refuse to grant him a license until such work is completed.
