Section 198(3) in Telangana Panchayat Raj Act, 2018
(3)The Returning Officer appointed for the purpose of conducting elections to the Gram Panchayats, Mandal Praja Parishads and Zilla Praja Parishads, shall as per the above time Schedule specified by the State Election Commission issue the Election Notice for election of the Sarpanch, members of the Gram Panchayat, Mandal Praja Parishad, Zilla Praja Parishad etc. and the time Schedule shall commence from that date.
