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

State of Telangana - Subsection

Section 141(2) in Telangana Panchayat Raj Act, 2018

(2)The Gram Panchayat Tribunal shall be a three member Tribunal. The State Government shall appoint one person who has a background of working with local bodies and two other persons of eminence to be the members of the Tribunal.