Section 113(7) in Telangana Panchayat Raj Act, 2018
(7)The owner or developer shall mortgage fifteen percent of the saleable land in the layout to the Gram Panchayat as surety for carrying out the developments and complying with other conditions within the prescribed period, in the failure of which, the Gram Panchayat shall be empowered to sell away the mortgaged plots and utilize the amount so realized for completing the development works.In such an eventuality, the owner or developer shall be black-listed and shall not be allowed to undertake any development works in the entire State.
